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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(A) in New Bombay Disposal Land Regulations, 1975

(A)Before transferring the demised land, the Lessee shall pay to the Corporation one half of the difference between the declared premium and the premium paid by the Lessee to the Corporation, for obtaining the lease of the demised land, subject to a minimum of Rs. 1,000/-