(1)Every raiyat who immediately before the commencement of this Act has, by the operation of any enactment, by custom or otherwise, a right of occupancy in any land, shall, when this Act comes into force, have a right of occupancy in that land.(2)The exclusion from the operation of this Act, by a notification under Sub-section (3) of Section 1, of any area or part of an area which is a Municipality constituted under the Bengal Municipal Act, 1884 (Bengal Act III of 1884) shall not affect any right, obligation or liability previously acquired, incurred or accrued in reference to such area or part.
