Section 5ZC in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5ZC. [ [Rule 5-ZC was Inserted by G.N. of 20.9.1984.]
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 1st July, 1983 (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 preceding rules, if any (hereinafter referred to as "the rent") and the Bombay Building Repairs and Reconstruction Cess under sub-section (1) of section 82 of the Maharashtra Housing and Area Development Act, 1976 (hereinafter referred to as "the said Act"), has been levied at the increased rate on such premises 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 by an amount equal to the proportionate increase which the landlord would have been entitled to make in the rent in respect of such premises under section 82 of the said Act on account of the levy of the said cess at such increased rate, had the allottee been a tenant in respect of such premises.]
