Section 3(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

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Union of India - Subsection

Section 3(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(b)which is exclusively used either for religious worship by the public or as a school, hospital, public library or an orphanage or for the purpose of accommodation of persons connected with the management of such place of worship or such school, hospital, library or orphanage, shall be requisitioned:

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Union of India - Subsection

Section 3(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952