Section 17(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Subject to the provisions of sub-section (2), every tenant shall be liable to pay in respect of the lands held by him as tenant -(a)the land revenue in accordance with the provisions of the Code;(b)the canal revenue in accordance with the provisions of the Central Provinces Irrigation Act, 1931,(C.P Act III of 1931);(c)the cess levied under Section 38 of the Bombay Local Boards Act, 1948, (C.P & Berar Act XXXVIII of 1948);(d)[ the cess levied under Section 127 of the Bombay Village Panchayats Act, 1958 (Bombay III of 1959);] [Clause (d) was substituted for the original by Bombay 4 of 1960, s. 4.]
