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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(2)(a) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(a)any property requisitioned under the Himachal Pradesh Requisitioning and Acquisition of Immovable Property Act, 1972 (20 of 1973), the possession of which is still with the Government on or before the expiry of a period of ten years from the 28th day of July, 1983;