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Bombay Presidency - Section
Section 5A in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5A.
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any premises referred to in column 1 below which were let on or before the first day of September, 1940, is determined under the Act before the 31st day of March, 1954 the Compensation Officer may by a general order direct that the amount of rent so determined in respect of such premises (hereinafter referred to as the rent) shall, with effect from the 1st day of April, 1954, be increased by an addition to the rent at the rates specified against such premises in column 2 below :| 1 | 2 | |
| (1) | Residential premises the rent of which does not exceed, Rs.20 per month. | 5 per cent, of the rent. |
| (2) | Residential premises the rent of which exceeds Rs. 20 permonth but does not exceed Rs. 80 per month. | 7 ½ per cent, of the rent, |
| (3) | Residential premises the rent of which exceeds Rs. 80 permonth. | 10 per cent, of the rent. |
| (4) | Non-residential premises - | |
| (a) the rent of which does not exceed Rs. 50 per month. | 7 ½ per cent, of the rent. | |
| (b) the rent of which exceeds Rs. 50 per month. | 12 ½ per cent, of the rent. |