Section 9B in The Maharashtra Tenancy and Agricultural Lands Act, 1948
9B. Landlord not liable to make contribution towards cost of cultivation.
- Notwithstanding any law, usage or agreement or the decree or order of a court in the case of land in respect of which the rent has been fixed under section 9, a landlord shall not be liable to make any contribution towards the cultivation of the land in the possession of his tenant.
