- Nothing in this Act shall affect-(a)the powers and duties of Settlement Officers as defined by any law not expressly repealed by this Act;(b)any enactment regulating the procedure for the realization of rents in estates belonging to the Government or under the management of the Court of Wards or of the revenue authorities ;(c)any enactment relating to the avoidance of tenancies and incumbrances by a sale for arrears of the Government revenue ;(d)any enactment relating to the partition of revenue- paying estate ;(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1819, shall be deemed to include all raiyats having a right of occupancy ; or (f) any other special or local law not repealed, either expressly or by necessary implication, by this Act.
