Section 8 in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973
8. Acquisition of requisitioned property.
[Section 9] - A notice under sub-section (1) of Section 9 calling upon the owner or any other person interested in a requisitioned property to show cause why the property should not be acquired, shall be in Form 'I' and a notice of actual acquisition shall be in Form 'J'.
