(6)Notwithstanding anything contained in this Act, the relations between the landholder and the person let into possession under [sub-section (2), (3) or (4)] [Substituted for 'sub-section (2), (3) or (4)' by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1955 (Madras Act XXXVI of 1955).] shall during the period and for the purpose referred to therein be regulated by the contract between the parties.]
