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 9 in The Bombay land Requisition (Determination of Compensation) Rules, 1949 9. State the arrears of rent, if any, from the unauthorised occupant or allottee. (If so, produce rent receipt and counterfoils.)
