Section 3(1)(a) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

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Union of India - Subsection

Section 3(1)(a) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(a)shall call upon the owner or any other person who may be in possession of the property by notice in writing (specifying therein the purpose of the requisition) to show cause, within fifteen days of the date of the service of such notice on him, why the property should not be requisitioned; and

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Union of India - Subsection

Section 3(1)(a) in The Requisitioning And Acquisition Of Immovable Property Act, 1952