(61)"vechupakuthy" means a transaction where under a landowner permits another person to be in joint possession with him of any land with th6 following stipulations:-(i)the vechupakuthidar shall improve the land within a specified period;(ii)at the end of the period so specified-(a)the land shall be partitioned between the land owner and the vechupakuthidar in a specified proportion; (and)(b)upon such partition, all the rights of either party over the portion of the land set apart for the other shall stand transferred to and vest in the other;(iii)[***] [Omitted by Act No. 35 of 1969.]
