Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5D] [Entire Act] Bombay Presidency - Subsection Section 5D(1) in The Bombay land Requisition (Determination of Compensation) Rules, 1949 (1)Two per cent, of the rateable value of the premises, if the general tax including fire tax has been levied or increased in respect of such premises;
