- The following shall be deemed to be protected interests within the meaning of this Chapter :(a)any under-tenure existing from the time of the permanent settlement;(b)any sub-proprietary interest, bazyafti tenancy or under tenure recognized by the settlement proceedings of any current temporary settlement as a tenure at a rent fixed for the period of that settlement;(c)any lease of land whereon dwelling houses, manufactories or other permanent buildings have been erected, or permanent gardens, plantations, tanks, canals, places of worship or burning or burying grounds have been made;(d)any right of occupancy;(e)the right of a non-occupancy raiyat to hold for five years, at a rent fixed under Chapter VI, or under Chapter XI;(f)any right conferred on an occupancy-raiyat to hold at a rent which was a fair and reasonable rent at the time the right was conferred; and(g)any right or interest which the landlord at whose instance the tenure or holding is sold, or his predecessor-in-title, has expressly and in writing given the tenant for the time being permission to create.
