Section 16 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
16. Restriction or exclusion of the Act by agreement.
Nothing in any contract between a thika tenant and a Bharatia made after the commencement of this Act shall take away, or limit, the rights of such tenant or Bharatia as provided for in 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, as the case may be.
