Section 5V in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5V. [ [Inserted by G. N. of 24.10.1977.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any premises in Greater Bombay has been determined before the 1st day of April, 1976 (hereinafter referred to as "the said date") under subsection (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 if any and hereinafter referred to as "rent") and the general tax on such land and premises under clause (c) of section 140 of the Bombay Municipal Corporation Act (Bombay III of 1888), except the properties covered by the provisions of section 143 of the said Act, has been increased from the said date at the rate of ¾ per cent, on the rateable value of the property (being the charges which the owner of such premises is entitled to recover from the person in occupation under section 173 of the Bombay Municipal Corporation Act), the Compensation Officer, may by 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 by an amount equal to 1/16 per cent, of the rateable value of such land or premises.]
