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Bombay Presidency - Section
Section 5R in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5R. [ [Inserted by G. N. of 10.6.1976.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any lands or premises has been determined before the 1st day of April, 1975 (hereinafter referred to as "the said date") under sub-section (1) of section 8 of the Act (such amount being an amount inclusive of any increase by an addition to rent made in pursuance of any order made by the Compensation Officer under any of the foregoing rules but exclusive of any increases by additions to rent made by him by orders under rules 5E, 5L and 5K (hereinafter referred to as "the rent") and an Employment Guarantee Cess has been levied in respect of such lands and buildings in accordance with clause (a) section 6-B of the Maharashtra Education and Employment Guarantee (Cess) Act, 1962 (Maharashtra XXVII of 1962) (being the Employment Guarantee Cess which the owner of such lands or premises is entitled to recover under section 13 of the said Act), the Compensation Officer, may, by a general or special order, direct that the amount of rent so determined in respect of such lands or buildings shall, on and from the said date, be increased per month in accordance with the following scale, namely :-]| Slab of annual letting value | Rate of increase in rent per month | |
| Where the annual letting value of a land or building is - | ||
| (1) | Rs. 75 or more but not more than 150 rupees. | By an amount equal of 1/12 per centum of the annual lettingvalue. |
| (2) | More than Rs. 150 but less than Rs. 300. | By an amount equal to ⅛ per centum of the annual lettingvalue. |
| (3) | Rs. 300 or more but less than Rs. 3,000. | By an amount equal to 1/6 per centum of the annual lettingvalue. |
| (4) | Rs. 3,000 or more but less than Rs. 6,000 | By an amount equal to 5/24 per centum of the annual lettingvalue. |
| (5) | Rs, 6,000 or more | By an amount equal to ¼ per centum of the annual lettingvalue. |