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State of West Bengal - Section

Section 31 in Calcutta Thika Tenancy Act 1949

31. Restriction or exclusion of Act by agreement.

—Nothing in any contract between a landlord and a thika tenant made after the commencement of this Act shall take away or limit the rights of such tenant as provided for by this Act, and any contract which is made in contravention of or which is inconsistent with any of the provisions of this Act shall be void and without effect to the extent of such contravention or inconsistency.