Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5D] [Entire Act] Bombay Presidency - Subsection Section 5D(2) in The Bombay land Requisition (Determination of Compensation) Rules, 1949 (2)Seventy-five per cent, of the rateable value of the premises, if water tax has been levied or increased in respect of such premises.]
