Section 12 in The Pepsu Tenancy and Agricultural Lands Act, 1955
12. Prohibition against recovery of excessive rent.
- Notwithstanding anything in any agreement, usage, or law for the time being in force, it shall not be lawful for any landowner -(a)to recover from a tenant rent in excess of the amount specified in section 9 or section 10, as the case may be, or(b)to demand from a tenant any cess, rate or tax or service or payment of any description or denomination whatsoever, in addition to the rent lawfully recoverable under this Act.
