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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(viii) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

(viii)whether there is any objection to the property being de-requisitioned in favour of the owner from whom the property was requisitioned;