Section 5G in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5G.
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 29th day of May, 1963 under sub-section (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 under rule 5-A, 5-B, 5-C, 5-D or 5-E, if any) (hereinafter referred to as "the rent") and the education cess on such premises under section 195-E of the Bombay Municipal Corporation Act has further been increased from the 1st day of April, 1963, the Compensation Officer may, by general or special order, direct that the amount of rent so determined in respect of such premises shall, on and from the said date, be increased by an amount equal to 1 per cent, of the rateable value of such premises.]
