Legal Document View

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
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(a) in The Punjab Requisitioning and Acquisition of Immovable Property Act, 1953

(a)where the compensation can be fixed by agreement, it shall be given in accordance with such agreement;