23. Rights of a Land Settlement Certificate-holder.
(a)Every Land Settlement Certificate-holder shall have a permanent, heritable and transferable right, title, interest and peaceful possession in his land subject to:-(i)the provisions of this Act and the Rules made there under;(ii)payment of all land revenues, taxes, cesses at the rates fixed by the Government from time to time which are legally assessed or imposed in respect of the land as required under this Act or under any other law for the time being in force; and(b)Nothing in sub-section (a) shall entitle a Land Settlement Certificate-holder to use his land to the detriment of any adjoining land or in contravention of the provisions of any other law for the time being in force applicable to such land.
