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[Cites 0, Cited by 2] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Defence of India Act, 1962

(2)The requisition shall be effected by an order in writing addressed to the person deemed by the Central Government or the State Government, as the case may be, to be the owner or person in possession of the property, and such order shall be served in the prescribed manner on the person to whom it is addressed.