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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(e) in The Bombay City Land Revenue Assessment Rules, 1989

(e)In the case of lease of plot with superstructure without payment of premium with reservation of annual rack rent, an amount equal to the difference between the amount of sixteen times the annual rack rent so reserved and the value of the superstructure on the date of lease, shall be the estimated price :