Section 5ZB in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5ZB. [ [Inserted by G. N. of 27.9.1983.]
Notwithstanding anything contained in theses rules, where the amount of compensation payable as rent in respect of any land or premises in Greater Bombay has been determined before the 18th day of April, 1983 (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, if any, (hereinafter referred to as "the rent") and the water benefit tax and sewerage benefit tax on such land and premises under clauses (a) (ii) and (b) (ii) of sub-section (1) of section 140 of the Bombay Municipal Corporation Act (Bombay III of 1888), have been increased from the said date by one per cent, each raising the rate of the said taxes to six per cent, and four per cent, respectively of the rateable value of the premises (being the charges which the owner of such premises is entitled to recover from the person in occupation under section 173 of the said Act), the Compensation Officer may by general or special order, direct that the amount of rent so determined in respect of such land or premises shall, on and from the said date, be increased per month by an amount equal to 1/12 per cent, and 1/12 per cent, respectively, of the rateable value of such land or premises.]
