(1)Subject to the provisions of this Act, all rights which a tenant has in his holding shall be heritable and alienable:Provided that the rights of the holder 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.] shall be heritable, but not alienable.(2)Whenever the interest of any tenant or landlord in any holding or in any portion thereof is transferred or whenever such interest devolves by operation of law, the landlord or the tenant, as the case may be, shall, subject to the provisions of this Act and to such rules as may be prescribed, be bound to recognize such transfer or devolution.
