Section 4 in The United Provinces Tenancy Act, 1939
4. Restrictions on agreement between land-holder and tenant
. - (1) Every agreement, whether made before or after the commencement of this Act, which purports, or would operate, to restrict a tenant from enforcing or exercising any rights conferred on, or secured to him by this Act is void to that extent.(2)In particular and without prejudice to the generality of the provisions of sub-section (1) an agreement between a land-holder and a tenant is void as so far as it purports, -(a)to prevent a hereditary tenant from acquiring any of the rights conferred on hereditary tenant, under the provisions of this Act;(b)to take away or limit the right of a tenant to make improvements or to claim compensation for the same in accordance with the provisions of this Act;(c)to entitle a land-holder to eject a tenant or enhance his rent otherwise than in accordance with the provisions of this Act;(d)to take away the right of a tenant to sublet in accordance with the provisions of this Act.(3)When land not previously cultivated has been reclaimed by the land-holder and let to a tenant or has been let to a tenant in order that it should be reclaimed, then for a period of fourteen years after such land was first brought under cultivation nothing in this section shall be construed as affecting the conditions of any contract which relate to enhancement, abatement or variation of the rent of such land or which provide that during any period for which such land is to be held free of rent the tenant is liable to ejectment for breach of any condition thereof.Explanation. - When laird has remained uncultivated for a period of seven years it shall, for the purposes of this sub-section, be deemed to have not been previously cultivated.(4)Subject to provisions of this section and any other law for the time being in force, any agreement entered into between a land-holder and a tenant relating to a holding, including an agreement conferring transferable rights, shall be valid and enforceable.
