(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.
