(3)Either the owner or the landholder, where the landholder entitled to the present possession of the estate is not the owner thereof, may as landholder make an application under [section 164,168 or 186] [Substituted for 'sections 164,168 or 186' by the Madras Repealing and Amending Act, 1955 (Madras Act XXXVI of 1955).], but notice of the application shall be given to the other.
