Section 16(g) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(g)nothing contained in this chapter shall in any way affect the right of any person-(i)to continue to work any mines comprised in any notified land which shall be governed by law for the time being in force; and(ii)to recover any arrears of rent, or other dues which accrued before the appointed date and the same shall, notwithstanding anything contained in this Act, be recoverable as heretofore by the person entitled thereto :
