67. Tender of lease for twenty years to tenant to be a bar to right to compensation.
- If a landlord tenders to a tenant a lease of his tenancy for a term of not less than twenty years from the date of the tender at the rent paid by the tenant, or at such other rent as may be agreed on, the tender, if accepted by the tenant, shall bar any claim by him to compensation in respect of improvements previously made on the tenancy.
