Section 9(3)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

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State of Haryana - Subsection

Section 9(3)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(b)where the cost of restoring the property to its condition at the time of its requisition would, in the determination of the State Government be excessive and the owner declines to accept release from requisition of the property without payment of compensation for so restoring the property.

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State of Haryana - Subsection

Section 9(3)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973