Section 3A(2) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
(2)When any such work is carried out at the instance of a local authority(i)for the benefit of any two or more tenants in any premises, or(ii)for the proper upkeep, stability and other requirements of any premises taken as a whole, the amount of permitted increase shall be allocated to the tenements in such premises in proportion to their respective annual rental values.Explanation.-For the purposes of this rule, the expression "rental value" means the annual rent for which any tenement is actually let and when any tenement is not let, the rent for which such tenement might reasonably be expected to be let from year to year.
