(ii)a person claiming under an odacharthudar, [shall if he or his predecessor-in-interest was actually cultivating on the 11th day of April, 1957, the land or any portion of the to which the odacharthu relates and he was cultivating such land or portion at the commencement of this Act, be deemed to be a tenant in respect of such land or portion, as the case may be.] [Substituted by Act No. 16 of 1989.]
