Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1) in The Bombay Tenancy and Agricultural Lands Act, 1948

(1)Notwithstanding any agreement, usage or law, it shall not be lawful for any landlord to levy any cess, rate, vero, huk, or tax or service of any land held by him as a tenant other than the rent lawfully due in respect of such land.