Section 5H in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5H. [ [Inserted by G. N. of 19.12.1964.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent (inclusive of increases therein) in respect of any premises in Greater Bombay has been determined before the 19th day of December, 1964 under subsection (1) of section 8 of the Act, or under all or any of the provisions of the preceding rules, and the general tax on such premises under clause (c) of section 140 of the Bombay Municipal Corporation Act, has been increased, or the Halalkhore tax under section 142 of that Act has been levied for the first time, the Compensation Officer may, by general or special order, direct that the amount of compensation payable as rent so determined as aforesaid in respect of such premises shall, on and from the 1st day of April, 1963, be increased by an amount equal to the percentage by which the said general tax is increased or, as the case may be, the Halalkhore tax has been levied, on the rateable value of such premises.]
