(1)Notwithstanding anything contained in Rule 3 of Order XXIII in the Schedule I to the Code of Civil Procedure, 1908, if any suit between landlord and tenant as such is wholly or partly adjusted by agreement or compromise, the Court shall not order an agreement or compromise to be recorded, and shall not pass a decree in accordance with such agreement or compromise, unless it is satisfied, for reasons to be recorded in the writing, that the terms of such agreement or compromise are such that, if embodied in a contract, they could be enforced under this Act.
