Section 8(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

[Cites 0, Cited by 2] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(b)such sum or sums, if any, as may be found necessary to compensate the person interested for all or any of the following matters, namely:

(i)pecuniary loss due to requisitioning;

(ii)expenses on account of vacating the requisitioned premises;

(iii)expenses on account of reoccupying the premises upon release from requisition; and

(iv)damages (other than normal wear and tear) caused to the property during the period of requisition, including the expenses that may have to be incurred for restoring the property to the condition in which it was at the time of requisition.

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Union of India - Subsection

Section 8(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952