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Bombay Presidency - Section
Section 5S in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5S. [ [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 land or premises in Greater Bombay 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 o f an amount equal to 1/12th of the amount of education cess which was payable per annum in respect of such land or premises under section 195-E of the Bombay Municipal Corporation Act (Bombay III of 1888) immediately before the said date (such amount being hereinafter referred to as "the rent") and the education cess on such land or premises under sub-section (1) of the said section 195-E has been levied in respect of such land or premises in accordance with the scale sanctioned by the State Government by Government Resolution, Urban Development, Public Health and Housing Department, No. TA-1275/1174-C1, dated the 27th March, 1975 (being the education cess which the owner of such land or premises is entitled to recover under sub-section (2), of the said section 195-E), the Compensation Officer may by a 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 per month in accordance with the following scale, namely :-| Rateable value of land or premises | Rate of increase | |
| 1. | When the rateable value is less than Rs. 75per annum. | By an amount equal to 1/24 percent, of the annual lettingvalue. |
| 2. | When the rateable value is less than Rs. 300per annumbut not less than Rs. 75per annum. | By an amount equal to 5/24 percent, of the annual lettingvalue. |
| 3. | When the rateable value is less than Rs. 5,000per annumbut not less than Rs. 300per annum. | By an amount equal to ¼ percent, of the annual lettingvalue. |
| 4. | When the rateable value is less than Rs. 10.000per annumbut not less than Rs. 5,000per annum. | By an amount equal to 7/24 percent, of the annual lettingvalue. |
| 5. | When the rateable value is not less than Rs. 10.000perannum. | By an amount equal to ⅓ percent, of the annual lettingvalue: |