Section 17(4) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(4)Notwithstanding anything contained in sub-sections (1) and (3), contract farming producer, the lessor, may lease out his agricultural land or premises to the contract farming purchaser, the lessee under this Act, not inconsistent with any other law for the time being in force.
