Section 11 in The Maharashtra 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 description or denomination whatsoever from any tenant in respect of any land held by him as a tenant other than the rent lawfully due in respect of such land.] [This section was renumbered as sub-section (1) of that section by Bombay 13 of 1956, Section 7.](2)[ Nothing in sub-section (1) shall affect the liability of a tenant to pay any of the cesses under section 10A.] [This sub-section was inserted by Bombay 13 of 1956.]
