Section 8(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)Subject to the provisions of this Act,-(a)but notwithstanding any law, custom, usage, agreement or the decree or order of a court, the rent payable shall be paid annually, and in cash;(b)such rent shall be exceed five times the assessment payable in respect of the land or twenty rupees per acre, whichever is less, and shall not be less than twice such assessment:Provided that where the amount equal to twice the assessment exceeds the sum of twenty rupees per acre, the rent shall be twice the assessment.
