- An occupant is entitled to the use and occupation of his land for the period, if any, to which his [tenure] [This word was substituted for the words 'occupancy' by Bombay 4 of 1913 section 27.] is limited, or if the period is unlimited, or a survey settlement has been extended to the land in perpetuity conditionally on the payment of the amounts due on account of the land revenue for the same, according to the provisions of this Act, or of any rules made under this Act, or of any other law for the time being in force, and on the fulfilment of any other terms [or conditions] [These words were inserted by Bombay 6 of 1901, section 8 (1).] lawfully annexed to his [tenure] [This word was substituted for the words 'occupancy' by Bombay 4 of 1913 section 27.] :Proviso. - [Provided that nothing in this or any other section shall make it, or shall be deemed ever to have made it, unlawful for the Collector at any time to grant permission to any person to occupy any unalienated unoccupied land, for such period and on such conditions as he may, subject to [rules made by the [[State] [This proviso was added, by Bombay 6 of 1901, section 8 (2).] Government] in this behalf], prescribed, and in any such case the occupancy shall, whether a survey settlement has been extended to the land or not, be held only for the period and subject to the conditions so prescribed].
