Section 6(2)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

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State of Himachal Pradesh - Subsection

Section 6(2)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(b)any property requisitioned or deemed to be requisitioned under this Act, after the 27th day of July, 1983, on or before the expire of a period of ten years from the date on which possession of such property was surrendered or delivered to or taken by the competent authority under section 4.

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State of Himachal Pradesh - Subsection

Section 6(2)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987