(1)Nothing contained in the Transfer of Property Act, 1882 (Act IV of 1882), shall apply to the grant of any tenancy under Section 7 or to any conditions imposed or any statement of conditions issued thereunder.(2)All conditions under or subject to which a grant of tenancy is made under Section 7 shall be valid and take effect according to their tenor, notwithstanding anything to the contrary contained in any rule or law.
