Section 3 in Telangana Forest Produce (Fixation of Selling Prices) Act, 1989
3. Supply of forest produce under agreement, etc.
(1)No lease, agreement or any other arrangement entered into or made by the government providing for the supply of forest produce by the government shall be for a term exceeding ten years; and the supply under every such lease, agreement or other arrangement shall, notwithstanding anything to the contrary contained in such lease, agreement or other arrangement, be subject to the condition of availability of such forest produce.(2)Notwithstanding anything contained in the Indian Contract Act, 1872 (Central Act 9 of 1872) or the Transfer of Property Act, 1882 (Central Act 4 of 1882) or any other law for the time being in force or any judgment, decree or order of any court, Tribunal or authority to the contrary, every lease or agreement or any other arrangement providing for the supply of forest produce by the Government granted or entered into prior to the appointed date,-(a)for a term exceeding ten years and in force on the appointed date; shall cease to be in force on the expiry of the period of ten years with effect from the date when such lease or agreement came into force; and(b)shall be and shall be always deemed to be subject to the condition of availability of such forest produce.
