(2)If immediately before the commencement of this Act, any person has permanent and heritable rights in the site, in a capacity other than that of a land-holder, the right of all such person shall stand extinguished and they shall be entitled to compensation from the raiyat or tenant, as the case may be, equal to ten times the fair and equitable rent payable for the site under Sub-section (3). The classes of rights entitled to such compensation shall share it equally and each such share shall be divided equally among persons-belonging to the class to which the share relates:Provided that nothing in this sub-section shall have the effect of extinguishing the rights of Government in the said site.
