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State of Haryana - Section

Section 12 in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973

12. Inspection of premises.

[Section 17] - The competent authority or any officer empowered in this behalf by such authority, by general or special order, shall not in exercise of the powers conferred by Section 14, enter upon any property after sunset or before sunrise.Form A(See Rule 3)Notice and Order
Whereas, I,| (name and designation)| Property Act, 1973 (35 of 1973) am of opinion that the property described in the Schedule hereto
annexed is needed/or likely to be needed for a public purpose, *___________ being a purpose of the State and that the said property should be requisitioned.Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 3 of the said Act, I, to the competent authority, hereby call
upon| (name of persons)| being the| *owner of the said property*person in possession of the property| to show cause within fifteen days of the date of service of this
instrument upon him why the said property should not be requisitioned and I further direct that neither the owner of the said property nor any other person shall without my permission dispose of or structurally alter the said property or let it out to a tenant until the expiry of two months from the date of service of this instrument upon him.