181. Tenant not enabled by Act to violate conditions binding on landlords.
- When a proprietor or a permanent tenure-holder or jotedar holds his estate, tenure or jote subject to the observance of any specified rule or condition not in consistent with the provisions of this Act, nothing in this Act shall entitle any person anything land within the estate or tenure to do any act which involves a violation of that rule or condition.Savings for special enactments
