14. Annulment of encumbrances on resumption of resumable tenure - (1) Upon the resumption of a resumable tenure, every lien, sub-tenancy, easement or other right or interest created, without the consent or permission of the grantor or his successor-in-interest by the grantee or any of his successors, on the tenure, or in limitation of his own interest therein, shall be deemed to be annulled, except the following, namely:-
(a)any lease of land whereupon a dwelling house, manufactory or other permanent building, has been erected or a permanent garden, plantation, tank, canal, [bandh, ahar other work of irrigation] place of worship, or burning or burying ground has been made, or wherein a mine has been sunk under lawful authority;[(aa) any right of [the Government] in any land within a cantonment;](b)any right of a Raiyat or cultivator in his holding or land, as conferred by this Act or by any local custom or usage;(c)any right to hold land occupied by sacred grove;(d)any Mundari khunt-kattidaritenancy;[(dd) any Bhuinhari tenure, as defined in the Chota Nagpur Tenure Act, 1869 (Bengal Act 2 of 1869)]; [* * *](e)any right of a [village-headman] in his office or land; [and][(f) any easement of necessity],(2)Nothing in clause (a) of sub-section (1) shall confer on any grantee of a resumable tenure or any of his successors any right over mineral which he does not otherwise possess.
