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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(d) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(d)the expression "person interested in relation to any property, includes all persons claiming, or entitled to claim, an interest in the compensation payable on account of the requisitioning or acquisition of that property under this Act;