100. Validation of directions given, before the commencement of this Act for the record of certain rights - Where a direction has been given any order made under Section 101 of the Bengal Tenancy Act, 1885 (2 of 1885), before the commencement of this Act, for the record of any rights of the kind mentioned in clause (n) of Section 81 of this Act, such direction shall be deemed to be as valid as if the said clause had been enacted before such order was made.
[100A. Application of certain provisions to rights if pasturage, to take forest produce, etc. and to payments in respect thereof. - [* * *] The provisions of this Chapter, excluding Section 94 and of Sections 53 to 58 both inclusive, and Section 63, shall, so far as may be, apply to any of the following rights not being rights created by a [Registered contract] namely, rights of pasturage, rights to take forest-produce, rights of fishery, or other similar rights and to the sum, if any, payable by a person in respect thereof, as if such rights person and sum were respectively land held by a tenant, the tenant thereof and the rent payable in respect thereof, and as if the payee of such sum were the landlord under whom such person holds.][* * * * * *]
