Section 4 in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
4. Agreement regarding form of tenancy etc.:.
- Every landlord and his cultivating tenant shall come to an agreement in regard to the form of tenancy, and in particular as to whether the rent shall be paid in the form of a share in the produce or in the form of a fixed rent in kind, or in the form of a fixed rent in cash such agreement shall not be liable to be altered [xxx] [The words 'during the Currency of lease' omitted by Act No. 39 of 1974.] except by mutual agreement of the parties.
