Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] Union of India - Subsection Section 1(2) in The Requisitioning And Acquisition Of Immovable Property Act, 1952 (2)It extends to the whole of India except the State of Jammu and Kashmir.[* * * *] [Sub-Section (3) omitted by Act 1 of 1970, Section 2 (w.e.f. 11.3.1970).]
