Section 111 — Saving of other agreements when in writing.
The Punjab Tenancy Act, 1887.
Save as expressly provided in this Act, nothing in this Act shall affect the operation of any agreement between a landlord and a tenant, when the agreement either is in writing or has been recorded in a record-of-rights before the passing of the Punjab Land-Revenue Act, 1887, (XVII of 1887) or been entered by order of a Revenue-officer in a record-ofrights or annual record under the provisions of that Act.Open in Lexace · Ask the AI about this section