(2)Nothing in any contract made between a landlord and a tenant after passing of this act shall-(a)take away or limit the right of an occupancy-tenant to use land as provided by Section 27 ;(b)take away the right of a raiyat to surrender his holding in accordance with Section 81 ;(c)take away the right of an occupancy-raiyat to sub- let subject to, and in accordance with, the provisions of this Act;(d)take away the right of a raiyat to apply for reduction of rent under Section 33 or Section 58 ;(e)take away the right of a tenant to such compensation as may be payable to him under the provisions of this Act or under any other Act for the time being in force.
