Section 1 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
1. Short title, commencement and extent.
(1)This Act may be called the Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968.(2)It shall come into force on such [date] [Enforced with effect from 1st August, 1969 by SRO-402 dated 26th July, 1969.] as the Government Gazette, appoint.(3)It extends to the whole of the State.
