18. Saving as to improvements made in ordinary course of cultivation.
- Notwithstanding anything contained in section 13, [***] [The figures '14' were omitted by section 13 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] and 15, the ryots shall be entitled to make temporary wells, water channels, embankments, levellings, enclosures or other works or petty alterations or repairs to such works as are made in the ordinary course of cultivation and the provisions of section 17 shall not apply to such works or repairs.
