(e)any enactment relating to patni tenures, in so far as it relates to those tenures, except that the expression "Khudkast, raiyat or resident and hereditary cultivator" in sub-section (3) of Section 11 of the Bengal Patni Taluks Regulation, 1819, shall be deemed to include all raiyats having a right of occupancy ; or (f) any other special or local law not repealed, either expressly or by necessary implication, by this Act.
