Section 43B(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)The reasonable rent determined by the Mamlatdar under clause (2) shall, with effect from [the date specified by the Mamlatdar] [These words were substituted for the words 'the date of the order of the Collector made,' by Bombay 38 of 1957, Section 21.] in that behalf, be deemed to be the rent fixed under the lease in lieu of the rent, if any, agreed between the parties.[Chapter III-B] [Chapters III-A and III-B were inserted by Bombay 13 of 1956, Section 30.] Special provisions in Respect of areas within the Limits of a Municipality or a Cantonment
