Section 5X in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5X. [ [Inserted by G. N. of 1.2.1982.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any land or premises held on Inami or Special Tenure in Greater Bombay has been determined before the 1st day of August, 1971 (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 preceding rules, if any) (hereinafter referred to as "the rent") and where the assessment of such land and premises has been fixed in the manner prescribed in section 8 of the Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969, the Compensation Officer, may by general or special order, direct that the amount of rent so determined in respect of such land or premises shall, on and from the said date be increased by an amount which would have been recoverable per month from a tenant under subsection (2) of section 10F of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, had the said land or premises been in occupation of a tenant.]
