36. Landlord's rights in relation to protected ulkudi.
- In the case of a protected ulkudi [xxx] [The words 'or a kudikidappu' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] the person entitled to, possession of the land in which the protected ulkudi [xxx] [The words 'or the kudikidappu ' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] is situate shall be entitled to provide an alternative and suitable site of equal area in any other portion of the same land or in any other land at his disposal in the same revenue village and the holder of the protected ulkudi [xxx] [The words 'or kudikidappu' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] shall be bound to accept the arrangement and be entitled to receive from the person providing the alternative site the expenses reasonably required to shift to the said site.
