Section 17(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)Subject to the provisions of sub-section (2), every tenant shall be liable to pay in respect of the lands held by him as tenant-(a)the land revenue in accordance with the provisions of the Code;(b)[ ***] [Clause (b) was deleted, Schedule III, Clause 9](c)[ the cess levied under Section 93 of the Bombay Local Boards Act, 1923 as extended to the Kutch area of the [State of Gujarat] [Clause (c) was substituted, Schedule Ill, Clause 9 (ii).];](d)[ the cess levied under Section 127 of the Bombay Village Panchayats Act, 1958 (Bombay Ill of 1959)] [Clause (d) was substituted for the original by Bombay 4 of 1960, Section 4.];
