Section 7(3)(a) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

[Cites 0, Cited by 2] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(a) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(a)where any works have, during the period of requisition, been constructed on, in or over, the property wholly or partially at the expense of the Central Government and the Government decides that the value of, or the right to use, such works should be secured or preserved for the purposes of Government; or

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Union of India - Subsection

Section 7(3)(a) in The Requisitioning And Acquisition Of Immovable Property Act, 1952