Section 5P(a) in The Bombay land Requisition (Determination of Compensation) Rules, 1949
(a)where any such residential premises is not included in the list of taxable premises prepared under sub-section (1) of section 28 of the Maharashtra Tax on Buildings (with larger Residential Premises (Re-enacted) Act, 1979 (hereinafter referred to as "the Act of 1979"), any amount paid by the Government or on its behalf by the Government allottee to the landlord on account of the increase made under this rule shall be refunded by the landlord to the Government or as the case may be, to the Government allottee, either in lumpsum or in such instalments as the Compensation Officer may direct or, if so directed by the Compensation Officer, may be adjusted against any compensation payable by the Government or on its behalf, by the Government allottee to the landlord;
