Section 26 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
26. Alteration and termination of contract.
(1)On reasonable cause, the contracting parties may, in the course, alter or terminate the contract with mutual consent and shall intimate the same to the authority or the officer authorised in this behalf.(2)In the event of a force majeure or the change in the policy of the Government, the affected contracting party, to the extent of adverse impact, shall not be bound to honour the contract and can accordingly alter the terms with mutual consent or terminate the contract, with the approval of the Authority or the officer authorised in this behalf.
