Section 10A(2)(iii) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(2)(iii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(iii)the rent payable by him to the landlord under section 9 or 9C, as the case may be, for any year exceeds the value of one-sixth of the produce of such land in that year, the tenant shall be entitled to deduct from the rent for that year the amount so in excess, and the quantum of rent payable by the tenant to his landlord for that year shall be deemed to have been reduced to the extent of such deduction.

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State of Gujarat - Subsection

Section 10A(2)(iii) in The Bombay Tenancy and Agricultural Lands Act, 1948