Section 91 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
91. Nullity of certain agreements contrary to the Act.
(1)Nothing in any agreement made between landowner and a tenant after the passing of this Act shall -(a)override any or the provisions or this Act with respect to the acquisition of a right of occupancy, or the reduction, remission or suspension of rent or the enhancement of the rent of a tenant having a right of occupancy under section 3 or section 4 or section 5; or(b)take away or limit the right of a tenant as determined by this Act for conferment and vestment of proprietary rights or to make improvements and claim compensation therefor, or where compensation for disturbance can be claimed under this Act, to claim such compensation; or(c)entitle a landowner to eject a tenant otherwise than in accordance with the provisions of this Act.(2)Nothing in clause (a) of sub-section (I) shall apply to an agreement by which a tenant binds himself to pay an enhanced rent not exceeding one-third of the produce in consideration of an improvement which has been, or is to be, made in respect of his tenancy by, or at the expense of his landowner, and to the benefit of which the tenant is not otherwise entitled.
