Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4] [Entire Act] Bombay Presidency - Subsection Section 4(5) in Bombay Land Requisition Act, 1948 (5)"to requisition" means in relation to any land to take possession of the land or to require the land to be placed at the disposal of the [State] Government.
