Section 17 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
17. Liability of tenants to pay land and canal revenue and cesses.
(1)Subject to the provisions of sub-section (2), every tenant shall be liable to pay in respect of the lands held by him as tenant-(a)the land revenue in accordance with the provisions of the Code;(b)[ ***] [Clause (b) was deleted, Schedule III, Clause 9](c)[ the cess levied under Section 93 of the Bombay Local Boards Act, 1923 as extended to the Kutch area of the [State of Gujarat] [Clause (c) was substituted, Schedule Ill, Clause 9 (ii).];](d)[ the cess levied under Section 127 of the Bombay Village Panchayats Act, 1958 (Bombay Ill of 1959)] [Clause (d) was substituted for the original by Bombay 4 of 1960, Section 4.];(2)If the aggregate amount of-(i)the land revenue payable by a-tenant under clause (a) of sub-section (1),(ii)the cess payable by him under clauses (c) and (d) of sub-section (1), and(iii)the rent payable by him to the landlord under Sections 12, 13 or 14, as the case may be, for any year exceeds the value of one-sixth of the produce of such land in that year as determined in the prescribed manner 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 deductions.(3)Nothing in sub-sections (1) and (2) shall apply to any lands held by a tenant in a scheduled area.
