Section 36(1)(a) in The Defence of India Act, 1962

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Union of India - Subsection

Section 36(1)(a) in The Defence of India Act, 1962

(a)where any works have, during the period of requisition, been constructed on, in or over the property wholly or partly at the expense of any Government, the property may be acquired by that Government if it decides that the value of or the right to use, such works shall, by means of the acquisition of the property, be preserved or secured for the purposes of any Government, or

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Union of India - Subsection

Section 36(1)(a) in The Defence of India Act, 1962