Section 5(b) in The Bombay City Land Revenue Assessment Rules, 1989
(b)The amount of sale price, estimated price or compensation in respect of sales, leases and awards during each of fifteen years shall separately be added together and the total amount found out and the total area in square metres of all the lands sold, leased or acquired, during each of the fifteen years, shall be calculated separately. The average value of land per square metre in respect of each such year shall then be arrived at by dividing such total amount in rupees in respect of that year by the total area in square metres so calculated for that year. Thereafter, on the basis of average value for each of the years, the arrived at as under. -
