Section 5(1B) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(1B)If in respect of any land referred to in clause (b), or sub-clause (i) of clause (c), of sub-section (1), the jagridar or as the case may be, the cadet has, during the operation of such stay order recovered or received any amount as rent from the person holding such land on payment of rent then the amount of rent so recovered or received shall, after deducting therefrom an amount equal to the assessment paid by the jagridar or cadet in respect of such land, be adjusted against the occupancy price payable by the person in accordance with the first proviso to sub-section (1) and the jagridar or, as the case may be, the cadet shall, within the prescribed period refund to such person the balance amount, if any, remaining after such adjustment. If the jagridar or cadet fails to refund the balance amount, it shall be recovered from him as an arrear of land revenue and paid to such person.] [Sub-sections (1A) and (1B) were inserted by Bombay 58 of 1959, Section 2(2).]
