Section 11 in The Bombay Tenancy and Agricultural Lands Act, 1948
11. Abolition of all cesses etc.
(1)Notwithstanding any agreement, usage or law, it shall not be lawful for any landlord to levy any cess, rate, vero, huk, or tax or service of any land held by him as a tenant other than the rent lawfully due in respect of such land.(2)[ Nothing in sub-section (1) shall affect the liability of a tenant to pay any of the cesses under section 10A.] [Sub-section (2) was inserted, by Gujarat 16 of 1960, section 4.]
