Section 5F in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5F. [ [Inserted by G. N. of 29.5.1963.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any premises outside Greater Bombay has been determined before the 29th day of May, 1963, the Compensation Officer may, after verification of the facts of the case on an application by any claimant, direct by order in writing that the amount of rent so determined in respect of such premises shall be increased by an addition to the rent with effect from such prospective date and by such amount as may be specified in the order so however that such increase does not exceed the amount, which would have been recoverable by the landlord by way of increase under the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 or any law corresponding thereto had the allottee been the tenant in respect of the premises aforesaid.
