- Nothing in this Act, which applies in terms to unalienated land or to the holders of unalinated land only, shall be deemed to affect alienated land, or the rights of holders of alienated land or of [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]] in respect of any such land, and no presumption shall be deemed to arise either in favour or to the prejudice, of any holder of alienated land from any provision of this Act in terms relating to unalienated land only.
