(3)A person interested in any estate, tenure, village or land, whether solely or jointly with others, as a temporary tenure-holder, Ijaradar, or farmer of rents, or as a mortgagee in possession, shall not during the period of his lease or mortgage, acquire by purchase or otherwise a right to hold any land comprised in his lease or mortgage in any other capacity than as such lessee or mortgagee and every interest acquired by him in such land during the period of his lease or mortgage, shall upon the termination of such lease or mortgage, cease to exist; provided that if he has settled the land with third person as a tenure-holder or a Raiyat, not being prohibited from so doing by the terms of his lease or mortgage, the rights of such third person shall not be affected by the mere termination of the lease, but such third person shall be deemed to be a tenure-holder or a Raiyat, as the case may be, in respect of the land.
