Notwithstanding any law, usage or agreement or the decree or order of a court, but save as otherwise provided in this Act, in the case of land in respect of which the rent is payable under section 8,—(a)the landlord shall not be liable to make any contribution towards the cost of cultivation of the land in the possession of a tenant;(b)Deleted;(c)no landlord or any person on his behalf shall recover or receive rent in kind or in terms of service or labour.
