Section 6 in The Bombay land Requisition (Determination of Compensation) Rules, 1949
6.
No appeal shall lie under sub-section (3) of section 8,-(1)If the total amount of compensation, assessed under these rules and payable in lumpsum, does not exceed -(a)Rs. 250 in areas within the limits of a Municipality or Municipal Corporation; or(b)Rs. 150 elsewhere;(2)In cases where such amount is to be paid periodically every month, if the amount equivalent to five months' compensation does not exceed -(a)Rs. 250 in areas within the limits of a Municipality or Municipal Corporation; or(b)Rs. 150 elsewhere.
