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 2] [Entire Act] Bombay Presidency - Subsection Section 2(e) in The Bombay City Land Revenue Assessment Rules, 1989 (e)"Premium" means a sum of money paid by a tenant or lessee to his landlord for some consideration, usually a reduction in rent;
