Section 3 in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973
3. Procedure to be followed be competent authority.
[Section 3(2)] - A notice under clause (a) of sub-section (1) and order under clause (b) of sub-section (1) of Section (sic) shall be [in Form 'A' which shall be sent to the person concerned by registered post acknowledgement due.] [Substituted vide GSR 43/HA35/73/S.25/Amd(1) dated 10th April, 1975.]
