Section 9A in The Gujarat Land Requisition Act, 1948
9A. [ Notice to owner of land or premises requisitioned or to be requisitioned to submit application for compensation. [Sections 9A, 9B and 9C were inserted by Bombay 52 of 1955, section 3.]
- The State Government shall, at the time of requisitioning or thereafter by notice in writing published or served, as the case may be, in the manner provided in section 13 for the publication or service of the orders therein mentioned, require the owner of the land or landlord of the premises requisitioned, or to be requisitioned, to submit within the time specified in section 9-B, his claim for compensation in respect of such land or premises.
