Section 8(2)(c) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

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Union of India - Subsection

Section 8(2)(c) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(c)[ in any other case, [Substituted by Act 35 of 1980, Section 3, for Clause (c)(w.r.e.f. 7.3.1980).]

(i)first with effect from the date of expiry of five years from the date on which possession of such property has been surrendered or delivered to, or taken by, the competent authority under section 4, and

(ii)[ secondly with effect from the date of expiry of five years, and thirdly with effect from the date of expiry of ten years, from the date on which the revision under sub-clause (i) takes effect.]]

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Union of India - Subsection

Section 8(2)(c) in The Requisitioning And Acquisition Of Immovable Property Act, 1952