Section 9A(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)The rent payable by a tenant shall, subject to the maximum and minimum fixed under section 8, be the rent at the rate fixed under section 9 in respect of the class of land to which the land held by the tenant belongs [or where rent payable under the operation of sub-section (3) of section 8 is lower than the rent at the rate fixed under section 9, such lower rent] [This portion was substituted for the original, by Bombay 15 of 1957, section 5.]:[Provided that where any land held by a tenant is wholly or partially exempt from the payment of land revenue, and the rent payable in respect of such land is at the rate fixed under section 9, then the amount of rent shall be increased by a sum equal to the aggregate of the following amounts, that is to say:-(i)the amount of full assessment leviable in respect of such land,(ii)the amount of the cesses mentioned in clauses (b), (c), and (d) of sub-section (1) of section 10A levied or leviable in respect of such land under the relevant law, and the tenant shall be liable to pay rent as so increased:Provided further that if the amount of rent payable by the tenant for any year exceeds the value of 1/6th of the produce of the 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.] [These provisos were added by Gujarat 16 of 1960, section 3.]
