Section 3(1)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

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State of Himachal Pradesh - Subsection

Section 3(1)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(b)may, by order, direct that neither the owner of the property nor any other person shall, without permission of the competent authority dispose of or structurally alter the property or let it out to a tenant until the expiry of such period, not exceeding two months, as may be specified in the order.

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State of Himachal Pradesh - Subsection

Section 3(1)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987