Section 9(3)(c) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

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State of Himachal Pradesh - Subsection

Section 9(3)(c) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(c)in any other case, with effect from the date of expiry of five years from the date on which possession of such property has been surrendered or delivered to, or taken by, the competent authority under section 4.

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State of Himachal Pradesh - Subsection

Section 9(3)(c) in The Himachal Pradesh Requisition of Immovable Property Act, 1987