Section 18(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(3)[No application for assistance under Sections 86 and 87 of the Code shall be entertained, no suit shall lie] [These words were substituted for the words 'No suit shall lie', Schedule III, Clause 10 (2).] and no decree of a Civil Court shall be executed for recovery by a landlord of any rent, the payment of which has been remitted, or during the period for which the payment of such rent has been suspended under this section. The period during which the payment of rent is suspended under this section shall be excluded in computing the period of limitation prescribed for any suit or proceeding for the recovery of such rent.[(3-A) Notwithstanding anything contained in Sections 86 and 87 of the Code, the collector shall in passing an order under sub-section (2) of Section 87 of the 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 this section or under Section 84-A of the 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. Code.] [Sub-section (3A) was inserted, Schedule Ill, Clause 10 (3).]
