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 7(1)] [Section 7] [Entire Act] State of Punjab - Subsection Section 7(1)(vi) in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954 (vi)whether the owner of the property on whom the requisitioning order was first served, has sold the property and if so, to whom;