(1)The patta shall contain the names of the parties; the local description and extent of the land; the rate or amount and nature of the rent payable thereon, according as it may be payable in money, in kind or by a share of the produce; any sum payable by the ryot on account of pasturage fees or fishery rents; any local tax, cess or fee or charge payable with the rent according to law or usage having the force of law; the period or periods at which they shall be paid, the date of the patta and all special terms by which it is intended that the parties shall be bound and shall be signed by the landholder. The muchilika may, at the option of the landholder, be a counterpart of the patta or a single engagement to hold according to its terms and shall be signed by the ryot.(2)Any stipulation in restraint of cultivation or of harvesting by a ryot or for the giving up of possession of his land by a ryot at any specified time shall be void and of no effect.
