Section 13(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in section 84A of the Bombay Land Revenue Code, 1879 whenever from any cause the payment of the whole land revenue payable to Government [* * *] [The words 'by a landlord' were deleted by Bombay 13 of 1956, Section 9(1).] in respect of any lands is suspended or remitted, the landlord shall [unless the State Government by any general or special order otherwise directs,] [These words were inserted by Maharashtra 5 of 1982. Section 2.] suspend or remit, as the case may be, the payment to him of the rent of such land by his tenant. If, in the case of such land, the land revenue is partially suspended or remitted, the landlord shall [unless the State Government by any general or special order otherwise directs,] [These words were inserted by Maharashtra 5 of 1982. Section 2.] suspend or remit the rent payable by the tenant of such land in the same proportion.
