Section 6(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

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Union of India - Subsection

Section 6(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(b)any property requisitioned under this Act after such commencement, on or before the expiry of a period of [seventeen years] from the date on which possession of such property was surrendered or delivered to, or taken by, the competent authority under section 4,

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Union of India - Subsection

Section 6(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952