7. Meaning of "Raiyat having khunt-katti rights". - (1) "Raiyat having khunt-katti rights" means a Raiyat in occupation of, or having any subsisting title to land reclaimed from jungle by the original founders of the village or their descendants in the male line, when such Raiyat is a member of family which founded the village or a descendant in the male line of any member of such family :
Provided that no Raiyat shall be deemed to have khunt-katti rights in any land unless he and all his predecessors-in-title have held such land or obtained a title thereby virtue of inheritance from the original founders of the village.(2)Nothing in this Act shall prejudicially affect the rights of any person who has lawfully acquired a title to a khunt-kattidari tenancy before the commencement of this Act.
