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

State of Punjab - Section

Section 4 in The East Punjab Moveable Property (Requisitioning) Act, 1947

4. Payment of compensation.

- The owner of any moveable property requisitioned or acquired under this Act shall be paid such compensation as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may determine.