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] [Section 24] [Entire Act] Union of India - Subsection Section 24(ii) in The Defence Of India Act, 1971 (ii)if in consequence of the requisition of the property the person interested is compelled to change his residence or place of business, the erasable expenses (if any) incidental to such change;
