Section 47(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)Where a tenant to whom sub-section (3) of Section 17 applies, has, after the commencement of this Act, paid in respect of the land held by him as tenant land revenue and other cesses referred to in sub-section (1) of that section, on account of the failure of the landlord to pay the same, a sum equal to the total amounts so paid by the tenant until the date of the determination of the purchase price shall be deducted from the aggregate of the amount determined under Clause (1).
