Section 4(2) in The United Provinces Tenancy Act, 1939
(2)In particular and without prejudice to the generality of the provisions of sub-section (1) an agreement between a land-holder and a tenant is void as so far as it purports, -(a)to prevent a hereditary tenant from acquiring any of the rights conferred on hereditary tenant, under the provisions of this Act;(b)to take away or limit the right of a tenant to make improvements or to claim compensation for the same in accordance with the provisions of this Act;(c)to entitle a land-holder to eject a tenant or enhance his rent otherwise than in accordance with the provisions of this Act;(d)to take away the right of a tenant to sublet in accordance with the provisions of this Act.
