Transfer of Property Act, 1882
117. Exemption of leases for agricultural purposes
None of the provisions of this Chapter apply to leases for
agricultural purposes, except insofar as the State Government may, by
notification published in the Official Gazette, declare all or any of such
provisions to be so applicable in the case of all or any of such leases,
together with, or subject to, those of the local law, if any, for the time
being in force.
Such notification shall not take effect until the expiry of six
months from the date of its publication.