Section 26(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(2)In the event of a force majeure or the change in the policy of the Government, the affected contracting party, to the extent of adverse impact, shall not be bound to honour the contract and can accordingly alter the terms with mutual consent or terminate the contract, with the approval of the Authority or the officer authorised in this behalf.
