Section 13(4) in The Bombay Tenancy and Agricultural Lands Act, 1948
(4)Notwithstanding anything contained in sections 86 and 87 of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), the Collector shall in passing an order under sub-section (2) of section 87 of the said Code, for rendering assistance to the landlord allow to the tenant, a set-off for the sum, if any, paid by such tenant to the landlord, in excess of the amount of rent due from him after deducting the amount required to be remitted under sub-section (1) or sub-section (2) of his section or under section 84A of the said Code. The set-off under this sub-section shall be allowed only in respect of the sums paid by such tenant to such landlord during a period of three years immediately preceding the date of the application made under section 86 of the said Code.
