Section 10(2)(a) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

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State of Haryana - Subsection

Section 10(2)(a) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(a)a recurring payment, in respect of the period of requisition, of a sum equal to the rent which would have been payable for the use and occupation of the property, if it had been taken on lease for that period; and

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State of Haryana - Subsection

Section 10(2)(a) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973