Section 4 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
4. Execution of agreement of Batai.
(1)An agreement between the Bhumiswami and Bataidar shall be executed on plain paper in triplicate in form-A.(2)One copy of the agreement shall be kept by both the parties and one copy may be produced to the Tehsildar :Provided that no entry in revenue record shall be made on the basis of such agreement.(3)The term of agreement may be a maximum five years and the parties may renew the agreement.(4)In the cases of Batai agreement of more than one year, the consideration for ensuing years may be determined in the ascending order and details thereof shall be mentioned in the agreement by mutual consent.(5)Subject to the conditions mentioned in the agreement, the Bataidar shall have right to agriculture, improvement and works allied to agriculture.
