Section 7(1)(iv) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

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Union of India - Subsection

Section 7(1)(iv) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

(iv)whether any alternative accommodation was provided to the occupant when the property was requisitioned or whether any compensation was paid to him for vacating the property or whether the occupants, if any, relinquished their claims for re-occupation of the property;

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Union of India - Subsection

Section 7(1)(iv) in The Requisitioning and Acquisition of Immovable Property Rules, 1953