Section 109 — Nullity of certain entries in records-of-rights.

An entry in any record-of-rights providing.— (a) that a landlord may prevent a tenant from making, or eject him for making, such improvements on his tenancy as he is entitled to make under this Act, or (b) that a tenant ejected form his tenancy shall not be entitled to compensation for improvements or for disturbance in any case in which he would under this Act be entitled to compensation therefor, or (c) that a landlord may eject a tenant otherwise than in accordance with the provisions of this Act, shall be void to that extent.

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