- Nothing in this Act shall affect the right of a janmi in any of his holdings-(1)to make irrigation channels, foot-paths, roads and ways into adjacent and other holdings;(2)to work laterite and other quarries; and(3)to cut and remove the trees or enjoy the usufruct of trees and pepper vines belonging to him:Provided that the tenant shall be entitled to a proportionate reduction of michavaram or rent if by the exercise of such right his profits are decreased.
