Section 94A(2) in The Bombay Land Revenue Code, 1879
(2)The Collector may in his discretion sanction the application for a period not exceeding that named by the applicant, and in such case the following provisions shall apply:-(a)Any rent or land revenue that accrues or has accrued due to the superior holder during the sanctioned period or a period of six years previous thereto shall, to an extent not exceeding the assessment fixed on the land, be recoverable under the orders of the revenue authorities as a revenue demand during the sanctioned period.(b)Where any proportion of the land revenue that accrues or has accrued due to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in respect of unalienated land in the same neighbourhood during the said sanctioned or previous period has been suspended or remitted by proper authority, the Collector may suspend or remit an equal or lesser proportion of the rent or land revenue that accrues or has accrued due to the superior holder during the corresponding period. Any such suspension or remission shall, notwithstanding anything in the [Bombay Revenue Jurisdiction Act, 1876 (X of 1876)] [These words were substituted for the original, by the Adaptation of Laws Order, 1950.], be biding upon the superior holder in any subsequent proceedings in any Civil Court between the superior and inferior holders or their legal representatives and any proceeding pending at the date of such suspension or remission shall abate to the extent of any claim that may be inconsistent therewith; and no Civil Court shall entertain any suit against [the [Government] [The words 'the Crown' were substituted for the words 'the Secretary of State or Government' by the Adaptation of Laws Order in Council.] ] in respect of any such suspension or remission.(c)Where any such suspension or remission has been granted to an inferior holder, the land revenue (if any) payable by the superior holder shall be suspended or remitted, as the case may be, to a proportionate extent.(d)The balance of any sum recovered under clause (a) shall be paid to the superior holder after deduction of the costs, if any, of recovery and of any sum lawfully chargeable upon the sum recovered.]
