Section 10A(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Subject to the provisions of sub-section (2), every tenant shall be liable to pay in respect of the land held by him as a tenant-(a)the land revenue in accordance with the provisions of the Bombay Land Revenue Code, 1879 (Bombay V of 1879).(b)the irrigation cess in accordance with the provisions of the Bombay Irrigation Act, 1879 (Bombay VII of 1879), [*](c)the cess levied under section 93 of the Bombay Local Boards Act 1923(Bombay VI of 1923), as amended in Schedule II to this Act, [and] [This word was inserted by Bombay 38 of 1957, section 6(l)(ii).](d)[ the cess levied under section 89B of the Bombay Village Panchayats Act, 1933 (Bombay VI of 1933)] [This clause was inserted, by Bombay 15 of 1957, section 6(1) (iii).].
