(1)A landholder may institute a suit before the Collector to eject [a ryot] [Substituted for the words 'an occupancy ryot' by section 81 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] from his holding only on the ground that the ryot has materially impaired the value of the holding for agricultural purposes and rendered it substantially unfit for such purposes.(2)Notwithstanding anything contained in this section, a landholder may sue before the Collector for compensation in addition to, or in lieu of, ejectment; or for an injunction, or for the repair of the damage on waste with or without compensation.
