Section 16 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
16. Abolition of all cesses, etc.
- 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 description or denomination whatsoever from any tenant in respect of any land held by him as a tenant other than the rent lawfully due in respect of such land.
