(2)Any levy of local cess from a tenant (not being a tenant holding on a permanent 'Mukarrari' lease from a proprietor or permanent tenure-holder in a permanently-settled area),-(a)in excess of the net amount prescribed by clause (2) of Section 41 of the Cess Act, 1880 (Ben. Act 9 of 1880); or(b)on any scale in excess of that prescribed by clause (3) of that Section, shall be deemed to be a levy of money in excess of the rent lawfully payable within the meaning [of clause (a) of sub-section (1)],and all stipulations and reservations for payment of any such excess contained in any contract made between a landlord and a tenant on or after 13th day of October, 1880, shall be void, unless such contract-(i)was made between a temporary tenure-holder and his landlord before the first day of April, 1920, or(ii)relates to a tenancy situate in pargana Dhalbhum, the Estate of Porahat or the Kolhan Government Estate, in the district of Singhbhum, and was made prior to the first day of October, 1883, the first day of April, 1896, and the first day of September, 1927, respectively.
