Section 11 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
11. Maximum rent.
- Notwithstanding any agreement, or usage or any decree or order of a Court or any law, the maximum rent payable by a tenant shall not exceed-(a)[ four times the full assessment levied or leviable under the Code in respect of the land; or [Clauses (a) and (b) were substituted for the original, Schedule Ill, Clause 7 (1).](b)the existing rent in respect of the land; whichever is less.][Explanation. - For the purposes of this section "existing rent" means the rent which was payable by the tenant in respect of the land immediately before the commencement of this Act, whether by custom, usage, agreement or the decree or order of a Court or under the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948), as extended to the Kutch area of the [State of Gujarat.] [The Explanation was added, Schedule Ill, Clause 7 (2).]
