Section 1 in The Requisitioning And Acquisition Of Immovable Property Act, 1952
1. Short title, extent and duration.
(1)This Act may be called The Requisitioning and Acquisition of Immovable Property Act , 1952.(2)It extends to the whole of India except the State of Jammu and Kashmir.[* * * *] [Sub-Section (3) omitted by Act 1 of 1970, Section 2 (w.e.f. 11.3.1970).]
