Section 7(3)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

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Union of India - Subsection

Section 7(3)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(b)where the cost of restoring the property to its condition at the time of its requisition would, in the determination of the Central Government, be excessive and the owner declines to accept release from requisition of the property without payment of compensation for so restoring the property.

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Union of India - Subsection

Section 7(3)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952