Section 9C in The Maharashtra Tenancy and Agricultural Lands Act, 1948
9C. Liability of tenant to payment until rent is fixed under preceding sections.
- Until the rent is fixed in accordance with the provisions of the preceding sections, a tenant shall, subject to the maximum provided under section 8, be liable to pay to the landlord the rent at the rate at which it was payable immediately before the commencement of the Amending Act, 1955, and if such rent was payable in crop share or produce, either partly or wholly, the value of such crop share or produce shall be determined in the prescribed manner.]
