(1)Notwithstanding anything in this Act, the incidents of tenancy of any tenant, including the holder of a service tenure, in respect of the homestead in which such tenant ordinarily resides, shall be regulated by the provisions of this Act, applicable to land held by an occupancy raiyat :Provided that when a homestead is held as a service tenure or a part thereof and the holder of such tenure ceases to perform the service, he shall be liable to pay such rent for the occupation of the homestead as may be determined by the Collector on an application filed either by the landlord or by the holder of such tenure.Explanation. - A Chandnadar is also a tenant within the meaning to this Sub-section.(2)Save as otherwise expressly provided in this Act the incidents of tenancy of a Chandnadar in respect of that portion of his land which is not the homestead in which he ordinarily resides, shall be regulated by local custom or usage and his rent shall be liable to re-assessment on each revision of a land revenue settlement.
