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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2) in The Bombay land Requisition (Determination of Compensation) Rules, 1949

(2)Where the amount of compensation determined under these rules is in respect of rent only, the State Government may direct the tenant to pay the amount of rent direct to the person in whose favour the order has been made under rule 4.