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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2) in The Bombay land Requisition (Determination of Compensation) Rules, 1949

(2)In cases where such amount is to be paid periodically every month, if the amount equivalent to five months' compensation does not exceed -
(a)Rs. 250 in areas within the limits of a Municipality or Municipal Corporation; or
(b)Rs. 150 elsewhere.