(4)This Section does not prohibit and shall be deemed never to have prohibited the acquisition of a right of occupancy in a parcel of land-(a)by a village headman if by local custom or usage he has a right to acquire a right of occupancy in land of the class to which that parcel belongs, or(b)by a temporary tenure-holder who, before becoming such, was himself a resident cultivator of the village, in such parcel has been converted by him into Korkar or has been acquired by him by succession or inheritance.]Explanation. - A person having a right of occupancy in land does not lose it by subsequently becoming jointly interested in the land as a proprietor or permanent tenure-holder or by subsequently holding the land in ijara or farm or as a temporary tenure-holder or mortgagee.Incident of Occupancy Right
