Section 5P(c) in The Bombay land Requisition (Determination of Compensation) Rules, 1949
(c)where any such residential premises is included in the aforementioned list of taxable premises and the amount of tax payable under the Act of 1979 in respect of such premises for any month during the period from the 1st April, 1974 to the 31st March, 1979 is more than the amount paid by the Government or, on its behalf, by the Government allottee for that month on account of the increase made under this rule, then the whole of the amount equal to the difference between the amount of tax payable during the said period and the amount paid by the Government or, on its behalf, by the Government allottee during the said period on account of such increase shall be paid by the Government or as the case may be, on its behalf, by Government allottee to the landlord either in lumpsum or in such instalments as the Compensation Officer may direct.]
