Section 7(1)(xi) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(xi) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

(xi)the condition of the property at the time of requisition and whether the property is in as good a condition as it was when possession thereof was taken subject to change caused by reasonable wear and tear or irresistible force;

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Union of India - Subsection

Section 7(1)(xi) in The Requisitioning and Acquisition of Immovable Property Rules, 1953