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 effect 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immovable property or of any interest therein except as otherwise expressly provided in this Act.[Part III] [Part III repealed by Act 3 of 1885 and Act 1 of 1916.] Constitution and Administration of the District Fund
