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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2)(c) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

(c)in the case of a lease of an open plot without payment of premium, an amount equal to sixteen times the annual ground rent reserved, shall be the estimated price of the plot as unbuilt plot;