Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(1)Where any immovable property situate in the State is required by the Union Government in connection with the purposes of the Union and a requisition is that behalf is received by the Government, the Government shall notify that such property be requisitioned.