Section 5ZE in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5ZE.
Notwithstanding anything contained in these rules where the amount of compensation payable as rent per month in respect of nonresident premises in Greater Bombay has been determined before the 5th day of April, 1987 (hereinafter referred to as "the said date") 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 by the Compensation Officer under any of the foregoing rules) (hereinafter referred to as "the rent") and the water tax on non-residence premises under clause (a) of section 140 of the Bombay Municipal Corporation Act (Bombay III of 1888), has been increased from the said date, 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 per month by an amount equal to ½ per cent, of the rateable value of such premises.
