Section 17(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(2)The minimum period of the agreement shall be for one crop season or one production cycle of contracted produce and further continuance subject to renewal thereafter, as mutually decided by the contract farming producer and contract farming purchaser and mentioned in the agreement:Provided that in case of multiple produce contract, the produce with more than one year production cycle may have separate agreements.
