Section 5W in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5W. [ [Inserted by G. N. of 7.7.1978.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any premises in Greater Bombay has been determined before the commencement of this rule under sub-section (1) of section 8 of the Act (such amount being an amount inclusive of any increase by an addition to rent made in pursuance of any order made by the Compensation Officer under any of the foregoing rules, if any) (hereinafter referred to as "the rent") and the sewerage tax on such premises levied by the Municipal Corporation of Greater Bombay under section 142 of the Bombay Municipal Corporation Act (Bombay III of 1888) (hereinafter referred to as "the said Act") has been increased with effect from the 1st day of April, 1976 (hereinafter referred to as "the said date") by ½ per cent, under the Sewerage and Waste Removal Rules effective from the said date made by the Standing Committee of that Corporation, to four per cent of the rateable value of the premises (being a sewerage tax, which the owner of such premises is entitled to recover from the person in occupation under section 173 of the said Act), the Compensation Officer, may, by a general or special order, direct that the amount of rent so determined in respect of such premises shall on and from the said date, be increased per month by an amount equal to 1/24 per cent, of the rateable value of such premises.]
