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] [Entire Act] Bombay Presidency - Section Section 10 in The Bombay land Requisition (Determination of Compensation) Rules, 1949 10. The total amount of compensation now claimed under separate items such as rent, etc., to be mentioned in details indicating separately whether - (a)recurring per month, or per year, or(b)non-recurring.
