Section 9 in The Pepsu Tenancy and Agricultural Lands Act, 1955
9. Maximum amount of rent payable.
- Notwithstanding any agreement, usage, decree or order of a court or any law for the time being in force, the maximum rent payable by a tenant in respect of the land leased to him shall not exceed one-third of produce of the land or the value of such produce, as the case may be.
