- Every person, who is a settled raiyat of a village within the meaning of Section 15, shall have a right of occupancy in all lands for the time being held by him as a raiyat in that village :Provided that, in any area which has not been defined as a village and noticed as such Clause (21) of Section 4, every person who has continuously for a period of twelve years, whether wholly or jointly before or after the commencement of this Act, held land as raiyat, shall have right of occupancy in that land, and the provisions of sub-Sections (4), (5), (6) and (7) of Section 15 shall apply in the case of such person.
