107. All rights in immovable property saved unless affected by this Act.
- Nothing in this Part contained, and nothing done in accordance with this Act, shall be deemed to affect the rights of any person in respect of any immovable property or of any interest therein except as otherwise expressly provided in this Act.[Part III] [Part III repealed by the Bihar and Orissa L.S.G. Act of 1885 (Bengal Act 3 of 1885), and Section 3 of the Bihar and Orissa Cess (Amendment) Act, 1916 (Bihar and Orissa Act 1 of 1916).] Constitution and Administration of the District Fund
