Section 8 in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954
8. Acquisition of requisitioned property.
- A notice under sub-section (1) of section 7 of the Act calling upon the owner or any other person interested in a requisitioned property to show cause why the property should not be acquired shall be in Form 'I', a notice of actual acquisition shall be in Form 'I'.
