(3)No rights shall accrue under sub-section (1) in respect of any land which(i)forms a part of the bed of a river, a nullah, a water-fall, a stream or a public tank; or(ii)has been acquired by the Government for any public purposes according to the provisions of any law in force for the time being relating to acquisition of land; or(iii)has been in common use at any time during a period of five years immediately preceding the commencement of this Act for any public, community or village purpose; or(iv)has been declared by the Government under any law in force as reserved or required for any public, community or village purpose, or as heritage site or area, or has been declared as unsafe or disaster-prone area.
