Section 5P(b) in The Bombay land Requisition (Determination of Compensation) Rules, 1949
(b)where any such residential premises is included in the aforementioned list of taxable premises but the amount of tax payable under the Act of 1979 in respect of such premises for any month during the period from the 1st April, 1974 to the 31st March, 1979 is less than the amount paid by the Government or, on its behalf, by the Government allottee for that month of account of the increase made under this rule, then the whole of the amount paid by the Government or, on its behalf, by the Government allottee in excess during the said period shall be refunded by the landlord to the Government or, as the case may be to the Government allottee either in lumpsum or in such instalments as the Compensation Officer may direct or, if so directed by the Compensation Officer, may be adjusted against any compensation payable by the Government or, on its behalf, by the Government allottee to the landlord;
