(1)Nothing in any contract between a landlord and a tenant made before or after the passing of this Act shall-(a)prevent a jotedar or a raiyat from acquiring in accordance with the Act, an occupancy right in land ;(b)take away an occupancy right in existence at the date by contract;(c)entitle a landlord to eject a tenant otherwise than in accordance with the provisions of this Act ;(d)take way or limit the right of a tenant, as provided by this Act, to make improvements, and claim compensation for them ;(e)take away or limit the right of an occupancy tenant to transfer his holding, or any share or portion thereof, in accordance with the provisions of Sections 20 to 25 ;(f)take away or limit the rights of occupancy tenancy, who are not raiyat at fixed rates, in trees on their holdings as provided in Section 84 ; or(g)affect the provisions of Section 56 relating to interest payable on arrears of rent.
