Section 5D in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5D. [ [Inserted by G. N. of 28.7.1959.]
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 April, 1959 (hereinafter referred to as the said date) under subsection (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 or 5-B, if any (hereinafter referred to as "the rent") and in respect of such premises -(i)general tax including fire tax under section 140 of the Bombay Municipal Corporation Act, or .(ii)water tax under section 141 of that Act, has been levied or increased on and with effect from the said date, the Compensation Officer may, by general or special order, direct that the amount of rent so determined in respect of such premises shall, on and from the said date, be increased [* * *] by an addition to the rent at the rates specified below :-(1)Two per cent, of the rateable value of the premises, if the general tax including fire tax has been levied or increased in respect of such premises;(2)Seventy-five per cent, of the rateable value of the premises, if water tax has been levied or increased in respect of such premises.]
