Section 38 — Provisions regarding tenant-right not applicable to tenant of land in reserved forests.

Nothing in this Act regarding the rights of an absolute occupancy-tenant, an occupancy-tenant or an ordinary tenant shall be deemed to apply to the tenant of any land situate within the limits of any forest-land or waste-land which has been declared to be a reserved forest under the Indian Forest Act, 1878 (III of 1878).

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