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 3] [Entire Act] Union of India - Section Section 3 in The Requisitioning and Acquisition of Immovable Property Rules, 1953 3. Procedure to be followed by competent authority for purposes of section 3(1) .-A notice under clause (a) of sub-section (1) and order under clause (b) of sub-section (1) of section 3 of the Act shall be in Form "A".
