Section 10 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
10. Power of landlord to receive fifty per cent, of full assessment from tenants; Amendment of Bombay LVII of 1947.-
A landlord of the premises on any inamior special tenture land shall be entitled to recover from his tenant, or if there are more than one tenant, from all such tenants a sum equal to fifty per cent of the amount of assessment payable in respect of such land; and for that purpose, the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 shall be amended in the manner and to the extent specified in the First Schedule.
