Section 16 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
16. No title, rights, ownership or possession shall be transferred or alienated or vest in the purchaser etc.,.
- Notwithstanding anything contained in the agreement, no title, rights or interest, ownership or possession of land or premises or other such property shall be transferred or alienated or vested in the purchaser or his successor or his agent, as the case may be, as a consequence arising out of the agreement. As a corollary to this, no charge, whatsoever, on the land of the contract farming producer shall be validly created by any act or omission of the contracting parties.
