Section 13(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in section 84A of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), whenever from any cause the payment of the whole land revenue payable to Government [***] [The words 'by a landlord' were deleted by Bombay 13 of 1956, section 9(1).] in respect of any land is suspended or remitted, the landlord shall suspend or remit, as the case may be, the payment to him of the rent of such land by his tenant. If in the case of such land the land revenue is partially suspended or remitted, the landlord shall suspend or remit the rent payable by the tenant of such land in the same proportion.
