Section 6(1A)(ii) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

[Cites 0, Cited by 0] [Section 6(1A)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1A)(ii) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(ii)Any property requisitioned under this Act after such commencement, on or before the expiry of a period of ten years from the date on which possession of such property was surrendered or delivered to, or taken by, the competent authority under section 4,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 6(1A)(ii) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956