Section 4 in The Bombay City Land Revenue Assessment Rules, 1989
4. Determination of sale price, estimated sale price or valuation.
- In the case of sale of plot with or without superstructure, or lease of a plot with or without superstructure, the sale price or estimated price of the plot as unbolt plot shall be determined in accordance with the following principles, namely. -(a)In the case of a sale or award of a plot with superstructure, an amount equal to the difference between the amount of the sale price or the valuation estimated for awarding compensation for the plot with the superstructure and the amount of the price of the superstructure on the date of the sale or the relevant date of valuation referred to in the award, shall be the sale price of the plot a unbolt plot;(b)In the case of an award, if the valuation of plot as unbuilt plots has been separately estimated, then the valuation of the plot so estimated shall be taken to be the sale price of the plot as unbuilt plot;(c)In case of lease of an open plot for a premium with reservation of annual ground rent, an amount equal to the premium and sixteen times the annual ground rent reserved, shall be the estimated price of the plot as unbuilt plot;(d)In the case of lease of an open plot without premium, an amount equal to sixteen times the annual ground renter served, shall be the estimated price of the plot as unbuilt plot;(e)In the case of lease of plot with superstructure without payment of premium with reservation of annual rack rent, an amount equal to the difference between the amount of sixteen times the annual rack rent so reserved and the value of the superstructure on the date of lease, shall be the estimated price :(f)In the case of transfer of a leasehold plot with superstructure, an amount equal to the difference between the amount of the sale price in respect of the transfer and the amount of the marked value of the superstructure on the date of the transfer plus sixteen times the annual ground rent, shall be the estimated price :Provided that, where the difference between the actual sale price or the valuation of a land with superstructure determined in the awards declared under the Land Acquisition Act, 1984 (I of 1894), and the value of the superstructure of the difference as worked out under clauses (a), (b), (c), (d), (e) or (f) is zero or in the negative, then the Collector shall not take into consideration such sale, lease or awards for determining the sale price of the plot as unbuilt plot.
