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Bombay Presidency - Section
Section 5C in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5C. [ [Inserted by G.N. of 23.9.1958.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any premises in Greater Bombay has been determined before the 1st day of October, 1958 under sub-section (1) of section 8 of the Act, including any increase by an addition to rent made in pursuance of a general order under rule 5-A, if any, (hereinafter referred to as "the rent") and in respect of such premises education cess under section 195-E of the Bombay Municipal Corporation Act or Halalkhore tax under [section 142 of that Act or both such cess and tax have been levied on and with effect from the 1st day of April, 1958 or any additional property tax (including the additional general tax, education cess Halalkhore tax or water tax), has become recoverable in accordance with the provisions of section 147 of that Act with effect from any subsequent date], the Additional Compensation Officer may, by general or special order, direct that the amount of rent so determined in respect of such premises shall on and with effect from the [the 1st day of April, 1958, or as the case may be, such subsequent date, be increased by an addition to the rent, at the rates of the amount, specified below :-] [Substituted by G.N. of 13.1.1969.]| (1) | On buildings and lands the rateable value of each of which isless than Rs. 300per annumbut not less than Rs. 75perannum. | (a) | One and half per cent, of the rateable value ofthe premises, if both education cess and Halalkhore tax havebeen levied in respect of such premises. |
| (b) | One per cent, of the ratable value if educationcess only has been levied. | ||
| (c) [ [Inserted by G. N. of 13.11.1969.] | An amount equal to the additional property tax(including the additional general tax, education cess, Halalkhoretax or water tax) levied in respect of such premises in pursuanceof rule 5-C.] | ||
| (2) | On buildings and lands the rateable value of each of which isnot less than Rs. 300per annum. | (a) | Two per cent, of the rateable value of thepremises if both the education cess and Halalkhore tax have beenlevied in respect of such premises. |
| (b) | One and half per cent, of the rateable value ifeducation cess only has been levied. | ||
| (c) [ [Inserted by G. N. of 13.11.1969.] | An amount equal to the additional property tax(including the additional general tax, education cess, Halalkhoretax or water tax) levied in respect of such premises in pursuanceof rule 5-C.] |