- When a holding or part of a holding is sold, for arrears due in respect thereof, the purchaser shall take, subject to any right or interest which the ryot has created therein with the landholder's permission in writing registered and subject also to any encumbrances created before the passing of this Act [but not subject to any arrears of rent due in respect of the holding before the date of sale or to interest on such arrears, whether a decree has been obtained or not for such arrears or interest] [Added by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
