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 0] [Entire Act] State of Punjab - Section Section 3 in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954 3. Procedure to be followed by competent authority for purposes of section 3(1) - A notice under clause (a) of sub-section (1) and order under clause (b) of sub-section (1) of section 3 of the Act be in Form 'A'.
