Section 84A(1) in The Bombay Land Revenue Code, 1879
(1)Whenever from any cause the payment of the whole or any part of the land revenue payable to [the [State] Government] by a superior holder in respect of any land is suspended or remitted, the Collector, acting under general or special orders of [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], may suspend or remit as the case may be, the payment to such superior holder of the rent or land revenue of such land by the inferior holder or holders to an amount which(a)in the case of land in respect of which full assessment is payable to [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], shall not exceed double the amount of the land revenue of which the payment by such superior holder has been suspended or remitted by [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], and(b)in the case of land in respect of which land revenue less than the full assessment is payable to [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], shall not exceed double the amount which, in the opinion of the Collector, would have been suspended or remitted by [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], in favour of the superior holder if the full assessment had been payable to [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], in respect of such land.
