Section 7(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)Any agreement or contract made by a Zamindar or Biswedar with any person on or after the first day of January, 1953-(a)relating to or granting a lease of any forest in his estate for a period exceeding three years, or(b)relieving, whether in whole or in part, a tenant from liability for payment of rent for any land comprised in his holding,shall be and is hereby declared null and void.
