(1)Every raiyat who, immediately before the commencement of this Act has, by the operation of any enactment, a right of occupancy in any land, shall, when this Act comes into force, have a right of occupany in that land.(2)The exclusion from the operation of this Act, by notification under Clause (ii) of sub-Section (2) of Section 1, of any area referred to in that clause, shall not affect any right, obligation or liability previously acquired, incurred or accrued, in reference to such area or part thereof.
