Section 13(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)[Save as otherwise provided in sub-section (3), a tenant] [This portion was substituted for the words 'A tenant' by Bombay 4 of 1960, s.3(1).] who pays rent in crop share or a landlord to whom the rent is so payable may at any time apply to the Tahsildar for commuting the same into cash rent. Such application shall be made in such form as may be prescribed.
