Section 12 in The Chennai City Tenants Protection Act, 1921
12. Effect of contracts made by tenants.
- Nothing in any contract made by a tenant shall take away or limit his rights under this Act [* * *] [The words 'provided that nothing herein contained shall affect any stipulations made by the tenant in writing registered as to the erection of buildings, insofar as they relate tobuildings erected after the date of the contract' were, and were deemed always to have been, omitted by section 3 of the Madras City Tenants' Protection (Amendment) Act, 1972 (Tamil Nadu Act 4 of 1972). [This amendment shall not, subject to the provisions of section 9(3-A), apply to any case where the landlord has, before the commencement of the Madras City Tenants' Protection (Amendment) Act, 1972 (Tamil Nadu Act 4 of 1972), been delivered actual physical possession of the land and building from the tenant. Please see section 5 of the said Act, as amended by Tamil Nadu Act 24 of 1973.]].
