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[Cites 0, Cited by 3] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(1)The Requisitioned Land (Continuance of Powers) Act, 1947, the Delhi Premises (Requisition and Eviction) Act, 1947 and the Requisitioning and Acquisition of Immovable Property Ordinance, 1952 are hereby repealed.