- Notwithstanding anything hereinbefore contained -(i)every bazyaftidar who is recorded in any record-of-rights finally published under Chapter XI or under any other law for the time being in force, as a bazyaftidar tenureholder, and his successors-in-interest, shall be deemed to be a tenure-holder, for all the purpose of this Act;(ii)every bazyaftidar who is recorded in any such record-of-rights as a bazyaftidar raiyat, and his successors-in-interest, shall be deemed to be a raiyat for the purpose of this, Act; and(iii)every sub-proprietor shall be deemed to be a tenure-holder for the purposes of Sections 14 to 20, 99, 100 and Chapter XVI, and to be a permanent tenure-holder for the purpose of Section 74.Chapter-III Tenure-holdersEnhancement of rent
