Section 11 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
11. Maximum rent.
- Notwithstanding any agreement, or usage or any decree or order of a Court or any law, the maximum rent payable by a tenant shall not exceed-(a)three times the land revenue on the land in respect of which announcement of the Settlement has been made at any time within [thirty-five years] [These words were substituted for the words 'thirty years' by Maharashtra 5 of 1961, s. 4.] immediately preceding the commencement of this Act or is made at any time after such commencement ;(b)four times the land revenue on the land in any other case.
