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Bombay Presidency - Section
Section 5O in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5O. [ [Inserted by G. N. of 6.6.1975.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any lands or premises [* * *] has been determined before the 1st day of April 1974 (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 by the Compensation Officer under any of the foregoing rules but exclusive of any increases by additions to rent made by him by orders under rules 5-E, b-I and 5-K (hereinafter referred to as "the rent") and an education cess has been levied in respect of such lands or premises in accordance with clause (a) of section 4 of the Maharashtra Education (Cess) Act, 1962 (hereinafter referred to as "the said Act") as amended by the Maharashtra Education (Cess) (Amendment) Act, 1974 (being the 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 in accordance with the following scale, namely:-]Scale| In respect of land or building used or intendedto be used for residential purpose | In respect of land or building used or intendedto be used for non-residential purpose | ||
| Where the annual letting value of land or building is - | |||
| (i) | rupees 75 or more but not more than rupees 150. | by an amount equal to 1/6 per cent, of the annual lettingvalue. | by an amount equal to 1/3 per cent, of the annual lettingvalue. |
| (ii) | more than rupees 150 but less than rupees 300. | by an amount equal to ¼ per cent, of the annual lettingvalue. | by an amount equal to ½ per cent, of the annual lettingvalue. |
| (iii) | rupees 300 or more but less than rupees 3,000. | by an amount equal to ⅓ per cent, of the annual lettingvalue. | by an amount equal to ⅔ per cent, of the annual lettingvalue. |
| (iv) | rupees 3,000 or more but less than rupees 6,000. | by an amount equal to 5/12 per cent, of the annual lettingvalue. | by an amount equal to 5/6 per cent, of the annual lettingvalue. |
| (v) | rupees 6,000 or more. | by an amount equal to ½ per cent, of the annual lettingvalue. | by an amount equal to one per cent, of the annual lettingvalue. |
| [* * *] [Deleted by G. N. of 10.6.1976.] |