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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(a) in The Bombay City Land Revenue Assessment Rules, 1989

(a)The amount of sale price, estimated price or the valuation estimated for awarding compensation in respect of sales, leases and awards during the period of fifteen years shall be added together and the total amount is arrived at. Then the total area in square metre of all the lands so sold, leased or acquired shall be added together. The average value of land per square metre shall then be arrived at by dividing such total amount in rupees by the total area in square metres.