(1)On and after the commencement of this Act, any agreement, lease or other contract between a landlord and a tenant holding under him which contains a condition to set apart the land of his tenancy or any portion thereof for the cultivation of a particular crop shall be void to the extent of such condition:Provided that if the tenant has in consideration of such condition received any advance under an agreement, lease or contract entered into prior to the commencement of this Act, he shall be bound to refund such advance or if the condition has been partially fulfilled, such proportion of that advance as represents the unfulfilled portion of the condition, and the amount of the said advance or proportion thereof which he is bound to refund shall be determined by an authority to be prescribed by the [State] [Substituted by para 4(1) of the A.L.O. for 'Provincial'.] Government and the order of such authority shall be final and shall, on application to a civil court, be enforceable as a decree for rent payable in respect of the said tenancy.(2)On and after the commencement of this Act, a special condition or incident of a tenancy to set apart the land of the tenancy or any portion thereof for the cultivation of a particular crop shall not be valid to any extent.
