Section 21 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
21. Requisitioning of property at the instance of the Union.
(1)Where any immovable property situate in the State is required by the Union Government in connection with the purposes of the Union and a requisition is that behalf is received by the Government, the Government shall notify that such property be requisitioned.(2)Upon such notification the provision of the Act shall apply in the same manner as they apply in respect of the property requisitioned for the purpose of the State.(3)The expenditure, if any, incurred by the Government in this behalf, shall be borne by the Union Government.
