Section 34 — Avoidance of provisions barring right to make, or be compensated for, improvements.

An entry in the record-of-rights of any village or a stipulation in a contract providing.— (a) that a landlord shall be entitled to prevent a tenant from making, or to eject him for making, such improvements on his holding as he entitled to make under this Act, or (b) that a tenant ejected from his holding shall not be entitled to compensation for improvements in any case in which he would, under this Act, be entitled to such compensation, shall be void.

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