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

Union of India - Subsection

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

(xiii)any other matter that the competent authority may consider necessary for the purpose of specifying the person to whom possession of the property may be given.