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 5K] [Entire Act] Bombay Presidency - Subsection Section 5K(b) in The Bombay land Requisition (Determination of Compensation) Rules, 1949 (b)equal to 5/48 per cent, of the annual letting value of such lands or premises, in any other case.
