Section 8 in The Requisitioning and Acquisition of Immovable Property Rules, 1953
8. Acquisition of requisitioned property.
- A notice under [sub-section (1) or (1A)] [Substituted 'sub-section (1)' by Notification No. G.S.R. 133(E), dated 20.2.2019 (w.e.f. 18.5.1953).] of section 7 of the Act calling upon the owner or any other person interested in a requisitioned property to show cause why the property should be acquired, shall be in [Form 'I' or Form 'IA'] [Substituted 'Form 'I' by Notification No. G.S.R. 133(E), dated 20.2.2019 (w.e.f. 18.5.1953).]. A notice of actual acquisition shall be in Form "J".[Form 'IA'] [Inserted by Notification No. G.S.R. 133(E), dated 20.2.2019 (w.e.f. 18.5.1953).](See rule 8)NoticeWhereas, the Central Government is of opinion that the property described in the Schedule hereto annexed which is subject to requisition should be acquired for a public purpose, namely; -And Whereas, a notice dated ............... under the proviso to sub-section (1) of section 7 of the Requisitioning and Acquisition of Immovable Property Act, 1952 (30 of 1952), was issued by the Central Government to Shri / Smt. / Km ............... to show cause within the period specified therein why the said property should not be acquired.And Whereas, after considering the fact that no cause was shown against the said notice / after considering the cause shown against the said notice, the Central Government, in exercise of powers conferred under sub-section (1) of section 7 of the said Act, issued a notice dated ............... for acquisition of the said property.And Whereas, the said notice dated ............... has been quashed by ............... vide order dated ............... on the ground that the owner or any other person interested in the property was not given adequate opportunity to show cause or personal hearing.Now, therefore, in exercise of powers conferred by sub-section (1A) of section 7 of the said Act, the Central Government do hereby call upon Shri / Smt. / Km ............... being the owner of the said property to show cause within fifteen days of the date of service of this notice upon him / her why the said property should not be acquired.
