Section 10A(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)If the aggregate amount of,-(i)the land revenue payable by a tenant under clause (a) of subsection (1),(ii)the cess payable by him under [clauses (c) and (d) of sub-section (1)], [These words, brackets and letters were substituted for the word, brackets and letter 'clause (c)' by Bombay 38 of 1957, Section 6(2).] and(iii)the rent payable by him to the landlord under section 9 or 9C, as the case may be,for any year exceeds the value of one-sixth of the produce of such land in that year the tenant shall be entitled to deduct from the rent for that year the amount so in excess and the quantum of rent payable by the tenant to his landlord for that year shall be deemed to have been reduced to the extent of such deduction.
