Section 8(2)(b) in The Punjab Requisitioning and Acquisition of Immovable Property Act, 1953

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2)(b) in The Punjab Requisitioning and Acquisition of Immovable Property Act, 1953

(b)such sum, or sums, if any, as may be found necessary to compensate the person interested for all or any of the following matters, namely :-

(i)pecuniary loss due to requisitioning;

(ii)expenses on account of vacating the requisitioned premises;

(iii)expenses on account of re-occupying the premises upon release from requisition; and

(iv)damages (other than normal wear and tear) caused to the property during the period of requisition, including the expenses that may have to be incurred for restoring the property to the condition in which it was at the time of requisition.

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State of Punjab - Subsection

Section 8(2)(b) in The Punjab Requisitioning and Acquisition of Immovable Property Act, 1953