Section 17(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)If the aggregate amount of-(i)the land revenue payable by a-tenant under clause (a) of sub-section (1),(ii)the cess payable by him under clauses (c) and (d) of sub-section (1), and(iii)the rent payable by him to the landlord under Sections 12, 13 or 14, as the case may be, for any year exceeds the value of one-sixth of the produce of such land in that year as determined in the prescribed manner 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 deductions.
