Section 3(a) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(a)all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time in force) of a landlord in the land held under him by an occupancy tenant shall be extinguished; and such rights, title and interest shall vest in the occupancy tenant free from all encumbrances, if any, created in the land by the landlord;
