Section 6 in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954
6. Repairs to requisitioned premises.
- A notice under sub-section (2) of section 5 of the Act shall be in Form 'F'. The time for execution of repairs to be specified in the notice shall be such as the competent authority may deem reasonable having regard to the nature of repairs and other circumstances of the case.
