- Notwithstanding anything contained in the foregoing Sections, it shall be competent for the landlord and the tenant to agree as to what shall be the fair rent payable in respect of the holding and, where such an agreement signed by the landlord and tie tenant is filed with the Land Tribunal, the Land Tribunal shall pass orders determining such agreed rent as the fair rent in respect of the holding;Provided that the agreed rent shall not exceed the fair rent under Section 27, in respect of the holding:Provided further hat where there are intermediaries or other per-sons having an interest in the holding, the landowner, the cultivating tenant and all the intermediaries and other persons interested shall be panes so such an agreement:Provided also that this Section shall not apply to a case where the landlord is a religious, charitable or educational institution of a public nature.
