Section 8 in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
8. Further application for release from requisitioning.
- After the application for release from requisition made under Section 7 has been rejected by the competent authority and the appeal filed before the State Government under Section 13 has also been rejected, no further application for the release from requisition of the property in question will be entertained by the competent authority till the expiry of a further period of two years :Provided that another application may be made by the owner or any person interested in the property within two years of rejection of the first appeal, if any, further circumstances have arisen which he could not have urged in his previous application.
