Section 84A(2) in The Bombay Land Revenue Code, 1879
(2)In the case of land in respect of which no land revenue is payable to [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], by a superior holder, whenever from any cause the payment of the whole or any part of the land revenue payable to [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], in respect of any other land in the same neighbourhood has been suspended or remitted the collector acting under the general or special orders of [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], may suspend or remit, as the case may be, payment, to such superior holder of the rent or land revenue of the first-mentioned land by the inferior holder or holders to an amount which shall not exceed double the amount which, in the opinion of the Collector, would have been suspended or remitted by [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in favour of the superior holder if the full assessment had been payable to [the [State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in respect of such land.
