(1)On the commencement of this Act, the Deputy Commissioner shall also declare the following classes of tenants as Bhumidhars, who shall, with effect from the same date, have all the rights and be subject to all the liabilities conferred or imposed upon Bhumidhars under this Act, namely:--(a)a rent free grantee or a grantee at favourable rate of rent;(b)an ex-proprietary tenant in Shahdara Circle;(c)an occupancy tenant except those under section 5 of the Punjab Tenancy Act,1887;(d)a non-occupancy tenant, who pays rent at revenue rates with or without Malikana;(e)a tenant of Sir or a sub-tenant declared as non- occupancy tenant under section 10 or 12;(f)[ a tenant of or over twelve years in Shahdara Circle and a non occupancy tenant in any part of the Union territory of Delhi other than a non- occupancy tenant referred to in clause (d);] [Substituted by Act 1 of 1966, sec 3 for clause (f)](g)a tenant grove holder; and(h)a holder of Patta Dawami or Istamrari without any right to sell.(2)Every person who, after the commencement of this Act, is admitted to land as Bhumidhar or who acquires Bhumidhari rights under any provisions of this Act, shall have all the rights and be subject to all the liabilities conferred or imposed upon Bhumidhars under this Act with effect from the date of admission or acquisition, as the case may be.
