- Where for any land, in his holding [a ryot] [Substituted for 'an occupancy ryot' by section 19 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] pays rent according to the "Waram" (that is, the established rate of the village for dividing the crop between the landholder and the ryot) with or without an addition in money, or otherwise in kind or on the estimated value of a portion of the crop, or at rates varying with the crop or partly in one of these ways and partly in another or others, such rent shall not be liable to enhancement.
