6. Agricultural labour contract shall become void, and liability to labour extinguished on death of Bhagela or other executant. - A Bhagela contract shall become void on the death of the Bhagela or of the executant even though it was executed under the Bhagela Contract Regulation of 1345 F., and notwithstanding anything contained in the Bhagela contract or in any other law, no liability for performance or nonperformance of labour shall lie with the estate of the deceased or with any of his heirs nor shall any suit be instituted to satisfy such liability.
