43. Bar to acquisition of right of occupancy in, and to application of Chapter VI to landlords' privileged lands and certain other lands - Notwithstanding anything contained in Chapter IV, a right of occupancy shall not be acquired in, nor shall anything contained in Chapter VI [or in Sections 64 to 66] apply to-
(a)landlord's privileged lands referred to in clause (a) of Section 118, when they are held by a tenant on a registered lease for a term [exceeding one year or on a lease, written or oral, for a period of one year or less], or(b)landlords' privileged lands referred to in clause (b) of Section 118, or(c)land acquired under the Land Acquisition Act, 1894 (1 of 1894) for [any Government] or any local authority or Railway Company or land belonging to the [Government] within a cantonment while such land remains the property of the [Government] or of any local authority or Railway Company, [or][(d) land belonging to the Government or to any local authority or to any Corporation constituted under any law for the time being in force for the promotion of public health of the agricultural, industrial, economic or general well-being of the people in any area which is used for any public work, such as a road, canal embankment, dam or reservoir, or is acquired for the repair or maintenance of the same while such land continues to be so used or required.]
