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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

(2)Before issuing an order of release under sub-section (1) of section 6 of the Act, the authority to whom the powers of the Central Government have been delegated for this purpose, shall obtain the approval of the Central Government in the administrative ministry concerned.