Section 5K in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5K. [ [Inserted by G. N. of 26.9.1972.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any lands or premises in any municipal areas has been determined before the 1st day of October 1971 (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 under rule 5-A, 5-B, 5-C, 5-D, 5-E, 5-F, 5-G, 5-H, 5-1 or 5-J, if any) (hereinafter referred or as 'the rent') and an increase in the education .cess leviable on such lands or premises Under clause (a) of section 4 of the Maharashtra Education (Cess) Act, 1962 (hereinafter referred to as 'the said Act'), has been made from the said date in accordance with clause (a) of sub-section (1) of section 4 of the Maharashtra Temporary Increase in Entertainments Duty and Education Cess Act, 1972 (hereinafter referred to as 'the said Temporary Act') (being the increase 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 and for the period during which the said Temporary Act is in force, be increased per month by an amount,-(a)equal to 1/12 per cent, of the annual letting value of such lands or premises where the annual letting value of such lands or premises is less than three hundred rupees; and(b)equal to 5/48 per cent, of the annual letting value of such lands or premises, in any other case.Explanation. - In this rule, the expression 'municipal area' has the same meaning which it has under the explanation to rule 5-E.]
