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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2)(b) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

(b)in the case of a lease of an open plot for a premium with reservation of annual ground rent, an amount equal to the premium and sixteen times the annual ground rent reserved, shall be the estimated price of the plot as unbuilt plot;