Section 9 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
9. Rights of raiyats on restoration.
- Notwithstanding anything to the contrary' contained in any law for the time being in force, when any land is restored to a raiyat under the provisions of this Act :-(a)any mortgage or charge created by the landlord or any other person in respect of such land or any portion thereof shall not be binding on the raiyat and(b)all such rights as the raiyat had in respect of the said land and the incidents thereof before the sale, ejectment or abandonment shall revive.
