Section 9A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
9A. Quantum of rent payable by tenant to landlord.
(1)The rent payable by a tenant shall, subject to the maximum and minimum fixed under section 8, be the rent at the rate fixed under section 9 in respect of the class of land to which the land held by the tenant belongs [or where rent payable under the operation of sub-section (3) of section 8 is lower than the rent at the rate fixed under section 9, such lower rent] [This portion was substituted for the original by Bombay 38 of 1957, Section 5.]:[Provided that, where any land held by a tenant is wholly or partially exempt from the payment of land-revenue and the rent payable in respect of such land is at the rate fixed under section 9, then the amount of rent shall be increased by a sum equal to the aggregate of the following amounts, that is to say,-(i)the amount of full assessment leviable in respect of such land,(ii)the amounts of the cesses mentioned in Clauses (b), (c) and (d) of sub-section (1) of Section 10A, levied or leviable in respect of such land under the relevant law,and the tenant shall be liable to pay rent as so increased:Provided further that, if the amount of rent as so increased payable by the tenant for any year exceeds the value of one-sixth of the produce of the land in that year, the tenant shall be entitled to deduct from the rent for that year the amount so in excess, and the quantum of rent payable by the tenant to his landlord for that year shall be deemed to have been reduced to the extent of such deduction.] [These provisos were added by Maharashtra 9 of 1961, Section 2.](2)If there is a dispute regarding the class to which any land belongs, either of the parties to the dispute, may apply to the Mamlatdar who shall after making an inquiry, decide the dispute.
