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] [Section 4] [Entire Act] Bombay Presidency - Subsection Section 4(d) in The Bombay City Land Revenue Assessment Rules, 1989 (d)In the case of lease of an open plot without premium, an amount equal to sixteen times the annual ground renter served, shall be the estimated price of the plot as unbuilt plot;
