(2)Whenever before or after the commencement of this Act, the occupancy right in any ryoti land vests in any co-landholder, he shall be entitled to hold the land subject to the payment to his co-landholders of the shares of the rent which may from time to time be payable to them and if such co-landholder lets the land to a third person, such third person shall be deemed to be a ryot in respect of the land.
