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 10(5)] [Section 10] [Entire Act] Union of India - Subsection Section 10(5)(a) in The Requisitioning and Acquisition of Immovable Property Rules, 1953 (a)to the proper Court if an appeal is preferred against the award within the period of limitation prescribed for preferring such appeal;