(1)Nothing in any contract between a landholder and a ryot made before or after the passing of this Act -(a)shall take away or limit the right of the ryot to make improvements in accordance with the provisions of this Act;(b)shall take away or limit the right of [a ryot] [Substituted for the words 'an occupancy ryot' by section 106(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to use the land as provided by section 11;(c)shall take away the right of [a ryot] [Substituted for the words 'an occupancy ryot' by section 106(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to sue or apply for a reduction of rent on the grounds stated in clauses (a) and (b) of sub-section (1) of section 38 or [sub-section (3) of section 32] [Substituted for the words and figures 'sub-section (2) of section 32' by section 106(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] or except in the case of any subsisting lease for a fixed period made before the first day of January 1908 on the ground stated in clause (c) of sub-section (1) of section 38;(d)shall take away the right of [a ryot] [Substituted for the words 'an occupancy ryot' by section 106(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to apply for an alteration of rent under the provisions of section 42;(e)shall take away the right of a landholder or [a ryot] [Substituted for the words 'an occupancy ryot' by section 106(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to [apply for commutation of rent] [Substituted for the words 'sue for commutation of rent' by section 106(iii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] under section 40;(f)shall take away the right of [a ryot] [Substituted for the words 'an occupancy ryot' by section 106(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to surrender his holding in accordance with section 149; or(g)shall entitle a landholder to eject a ryot otherwise than in accordance with the provisions of this Act.(2)Nothing in any contract between a landholder and a ryot made after the passing of this Act shall affect the provisions of section 61 relating to interest payable on arrears of rents so as to increase the amount of interest payable.
