Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Civil Defence Rules, 1968

(2)Whenever in pursuance of sub-rule (1) the Central Government or a State Government takes possession of any premises, rent shall be paid for in accordance with the provisions relating to the payment of compensation in respect of immovable property which has been requisitioned under the law for the time being in force.