Section 9(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)Subject to the maximum and minimum limits of rent fixed under section 8, the Mamlatdar shall for each village, or group of villages or for any area in such village or group, within his jurisdiction, fix the rate of rent payable by a tenant for the lease of different classes of land situate in such village or group of villages, or areas as the case may be:[Provided that the sub-section shall not apply to rent payable in accordance with the provision of sub-section (3) of section 8 where it is lower than the rent at the rate fixed by the Mamlatdar under this section.] [This proviso was substituted for the original by Bombay 38 of 1957, Section 4.]
