Section 3(2)(a) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

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State of Jammu-Kashmir - Subsection

Section 3(2)(a) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(a)shall call upon the owner or any other person who may be in possession of the property by notice in writing to show cause, within fifteen days of the date of the service of such notices on him, why the property should not be requisitioned; and

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State of Jammu-Kashmir - Subsection

Section 3(2)(a) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968