- Nothing in this Act shall affect-(a)the powers and duties of Settlement Officers as defined by any law not expressly repealed by this Act;(b)any enactment regulating the procedure for the realisation of rents in estates belonging to the Government or under the management of the Court of Wards or of the revenue authorities;(c)any enactment relating to the avoidance of tenancies and encumbrances by a sale for arrears of the Government revenue;(d)any enactment relating to the partition of revenue-paying estates;(e)any enactment relating to patni tenures, in so far as it relates to those tenures; or(f)any other special or local law not repealed either expressly or by necessary implication by this Act.
