25. Rent payable on admission to possession of ryoti land after commencement of Act.
- [A ryot] [Substituted for by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] admitted by the landholder after the commencement of this Act to possession of ryoti land [***] [Words 'other than old waste' omitted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] [shall not, unless otherwise provided in this Act, be bound to pay rent at a rate exceeding] [The words 'A ryot' were substituted for the words 'Every ryot', the words 'shall not, unless otherwise provided in this Act, be bound to pay rent at a rate exceeding' were substituted for the words 'shall be bound to pay rent at a rate not exceeding' and the words 'exceeding such rate' were substituted for the words 'at such rate' by section 18 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] the fate prevailing for similar lands with similar advantages in the neighbourhood, or, in case such rate cannot be ascertained [exceeding such rate] [Substituted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] as the Collector may on application decide to be fair and equitable.Saving as to receipt of premium. - Nothing in this section precludes the landholder from receiving any premium when the ryot is admitted into possession; but a ryot so admitted shall under no circumstances become liable to make any payment to the landholder after his admission by way of premium or other consideration for such admission; nor shall any holding of the ryot be subjected to any charge in respect of any such premium or consideration or part thereof.
