(2)Notwithstanding anything hereinbefore in this section contained all persons to whom Chaukidar Chakran lands have been transferred under Part II of the Village Chaukidari Act, 1870 (Bengal Act VI of 1870), or the heirs or assigns of such persons, shall yearly pay to the Collector the entire amount of local cess calculated on the annual value of such lands at the rate of twenty paise for each rupee.]
