Section 5B in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5B. [ [Inserted by G.N. of 23.2.1957.]
Where in the case of any requisitioned premises in Greater Bombay the amount of compensation has been fixed under these rules in lieu of rent inclusive of water tax and subsequent to such fixation of compensation, water is supplied to such premises by measurement through meter on payment of water charges under the provisions of the Bombay Municipal Corporation Act, then notwithstanding anything contained in these rules the Compensation Officer may by order direct, that the amount of compensation fixed in respect of such premises shall, with effect from -(a)the date from which water is supplied through meter, if such date is not earlier than the 8th November, 1954, or(b)date of receipt of notice in that behalf from the person entitled to compensation, if such date is prior to the 8th November, 1954,be increased by a sum equal to the amount of water charges which the owner of such premises would have been entitled to recover from the occupier of such premises, under section 173-A of the Bombay Municipal Corporation Act, had the premises not been requisitioned.]
