110. Nullity of certain agreements contrary to the Act.
(1)Nothing in any agreement made between a landlord and a tenant after the passing of this Act shall -(a)override any of the provisions of this Act with respect to the acquisition of 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 5 or Section 6; or(b)take away or limit the right of a tenant as determined by this Act to make improvements, and claim compensation therefor, or, where compensation for disturbances can be claimed under the Act, to claim such compensation; or(c)entitle a landlord to eject a tenant otherwise than in accordance with the provisions of this Act.(2)Nothing in clause (a) of Sub-section (1) shall apply to an agreement by which a tenant binds himself to pay an enhanced rent 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 landlord and to the benefit of which the tenant is not otherwise entitled.
