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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(4)(b) in The Punjab Requisitioning and Acquisition of Immovable Property Act, 1953

(b)twice the price which the requisitioned property would have fetched in the open market if it had been sold on the date of requisition, whichever is less.