- Nothing contained in this Act, and nothing done in accordance with this Act, shall be deemed to-(a)preclude any person from bringing a regular suit for possession of, or for a declaration or right to, any immoveable property to which he may deem himself entitled;(b)render the entry of any land in the registers under this Act as revenue-free and admission on the part of [the Government] [Words 'the Crown' first substituted for the words 'the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] of the right of the person in whose name such land may be entered, or an admission of the validity of the title under which the said land is held revenue-free;(c)affect the rights of [the Government] [Words 'the Crown' first substituted for the words 'the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or of any person in respect of any immoveable property or of any interest, except as otherwise expressly provided herein.
