Section 5I in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5I. [ [Inserted by G. N. of 30.12.1967.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any lands or premises in any municipal areas has been determined before the 1st day of October, 1967 (hereinafter referred to as "the said date") under sub-section (1) of section 8 of the Act, (such amount being an amount inclusive of any increase by an addition to rent made in pursuance of any order made under rule 5-A, 5-B, 5-C, 5-D, 5-E, 5-F, or 5-G, if any) (hereinafter referred to as "the rent") and an education cess on such lands or premises under sub-clause (ii) of clause (a) of section 4 of the Maharashtra Education (Cess) Act, 1962 (hereinafter referred to as the "the said Act" (being lands or premises the annual letting value of which is not less than three hundred rupees) has been increased from the said date (being an education cess which the owner of such lands or premises is entitled to recover under section 13 of the said Act), the Compensation Officer may, by a general or special order, direct that the amount of rent so determined in respect of such lands or premises shall, on and from the said date, be increased per month by an amount equal to 1/24th per cent, of the annual letting value of such lands or premises.Explanation In this rule, the expression "municipal area" has the same meaning which it has in the Maharashtra Education (Cess) Act, 1962.]
