(1)Nothing in any contract between a landlord and a tenant, whether made before or after the commencement of this Act,-(a)shall bar in perpetuity the acquisition of an occupancy right in land, or(b)shall take away an occupancy-right in existence at the date of the contract, or(c)shall entitle a landlord to eject a tenant otherwise than in accordance with the provisions of this Act, or(d)shall take away or limit the right of a tenant as provided by this Act, to make improvements and claim compensation for them.
