Section 11(3) in Saurashtra Land Reforms Act, 1951
(3)Notwithstanding anything contained in sections 86 and 87 of the Code, the Collector shall, in passing an order under sub-section (2) of section 87 of the Code, for rendering assistance to the Girasdar, allow to the tenant set-off for the sum, if any, paid by such tenant to the Girasdar in excess of the amount of rent due from him after deducting the amount required to be remitted under sub section (1) of this section. The set-off under this sub-section shall be allowed only in respect of the sums paid by such tenant to such Girasdar during a period of three years immediately preceding the date of the application made under section 86 of the Code,
