Section 4A in The Bombay land Requisition (Determination of Compensation) Rules, 1949
4A.
Notwithstanding anything contained in these rules, if the Compensation Officer on any information received or otherwise has reason to believe that compensation claimed by and paid to any person having an interest in respect of any land referred to in rule 3 is not reasonable, he may, after making such inquiry as he deems fit, fix the date, time and place for determining the amount of compensation to which such person is entitled and shall give notice of the same to such person with an intimation to produce any documentary or other evidence in support of his claim. The provision of sub-rules (3) and (4) of rule 4 shall, so far as may be, apply to an Order made under this rule.
