Section 9(1) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(1)An authority to whom the powers of the Central Government have been delegated shall, as far as may be, associate with itself the local officer of the Central Government concerned with the property in fixing compensation under clause (a) of sub-section (1) of section 8, and obtain the approval of the Central Government in the administrative ministry concerned [or of any officer authorised by that Government in this behalf.] [ Added by S.R.O. 3272, dated 19.10.1954.]
