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 1] [Section 7] [Entire Act] Union of India - Subsection Section 7(5) in The Requisitioning And Acquisition Of Immovable Property Act, 1952 (5)For the purposes of clause (a) of sub-section (3) works includes buildings, structures and improvements of every description.
