Section 43(11) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(11)Until the deposit of the entire amount is made in lump sum or until the year in which the first instalment becomes payable the liability of the tenant to pay the rent due in respect of the land shall continue and shall not be affected. The tenant holding land in a Scheduled area shall be liable to pay the land revenue, [ * * ] [The words 'canal revenue' were deleted by Schedule III, Clause 21 (4).] and other cesses referred to in Section 17 due in respect of the land on deposit of the entire amount or from the year in which the first instalment thereof becomes payable.
