Section 5M in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5M. [ [Inserted by G. N. of 7.12.1974.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any land or premises in Greater Bombay has been determined before 1st day of April 1974 (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 preceding rules, if any) and in respect of such land or premises, water benefit tax and sewerage benefit tax respectively under clauses (a) (ii) and (b)(ii) of sub-section (1) of section 140 of the Bombay Municipal Corporation Act (Bombay III of 1888), has been levied from the said date at the rate of 3 per cent, and 2 per cent, respectively, of their rateable value, 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 ¼ per cent, and 1/6 per cent, respectively of the rateable value of such land or premises.]
