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)(viii) in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954 (viii)whether there is any objection to the property being derequisitioned in favour of the owner from whom the property was requisitioned;