Section 5L in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5L. [ [Inserted by G. N. of 18.4.1974.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent per month in respect of any premises in Greater Bombay has been determined before the 1st day of April 1973 (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 under rule 5-A, 5-B, 5-C, 5-D, 5-E, 5-F, 5-G, 5-H, 5-1, 5-J or 5-K if any) (hereinafter referred to as 'the rent') and the water tax on such premises under clause (a) of section 140 of the Bombay Municipal Corporation Act (Bombay III of 1888) has been increased from the said date the Compensation Officer, may by, general or special order, direct that the amount of rent so determined in respect of such premises shall, on and from the said date, be increased by an amount equal to 5/24 per cent, of the rateable value of such premises.]
