171. Restrictions on exclusion of Act by agreement.
(1)Nothing in any contract between a landlord and a tenant made before or after the passing of this Act shall-(a)prevent a jotedar or a raiyat from acquiring in accordance with the Act, an occupancy right in land ;(b)take away an occupancy right in existence at the date by contract;(c)entitle a landlord to eject a tenant otherwise than in accordance with the provisions of this Act ;(d)take way or limit the right of a tenant, as provided by this Act, to make improvements, and claim compensation for them ;(e)take away or limit the right of an occupancy tenant to transfer his holding, or any share or portion thereof, in accordance with the provisions of Sections 20 to 25 ;(f)take away or limit the rights of occupancy tenancy, who are not raiyat at fixed rates, in trees on their holdings as provided in Section 84 ; or(g)affect the provisions of Section 56 relating to interest payable on arrears of rent.(2)Nothing in any contract made between a landlord and a tenant after passing of this act shall-(a)take away or limit the right of an occupancy-tenant to use land as provided by Section 27 ;(b)take away the right of a raiyat to surrender his holding in accordance with Section 81 ;(c)take away the right of an occupancy-raiyat to sub- let subject to, and in accordance with, the provisions of this Act;(d)take away the right of a raiyat to apply for reduction of rent under Section 33 or Section 58 ;(e)take away the right of a tenant to such compensation as may be payable to him under the provisions of this Act or under any other Act for the time being in force.
