- For removal of doubts it is hereby declared that, save as otherwise provided in this Act either expressly or be necessary implication the rights in land in any area held by a person who is a raiyat within the meaning of this Act shall be in addition to and not in derogation of his rights, if any, in respect of such land under any other law relating to land tenures including any law relating to landlord and tenants or custom or usage for the time being in force in such area and applicable to such raiyat.Note. - Unless the right of a raiyat are contrary to the terms of the statute, even by implication, the same rights shall be in addition to his rights under the statute.
