79B. Restriction on the share of the produce rent payable to a landlord by agreement. - Nothing in any contract, express or implied, between a landlord and a tenure-holder or a Raiyat made before or after the date on which Section 21 of the Chota Nagpur Tenancy (Amendment) Act, 1938 (Bihar Act 2 of 1938) came into force, shall entitle the landlord to more than nine-twentieths of the produce as rent in respect of a tenure or an occupancy holding if rent is payable in kind by division of the produce.]
