Section 5 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
5. Rights over requisitioned property.
- Where any premises are requisitioned under section 3 or section 21, the competent authority may order the Landlord to execute such repairs as may be necessary and are usually made by the Landlords in that locality and as may be specified in the notice, within such, reasonable time as maybe mentioned therein and if the Landlord fails to execute any repairs in pursuance of such order, the competent authority may cause the repairs specified in the order to be executed at the expense of the Landlord and the cost thereof may, without prejudice to any other mode of recovery, be deducted from the compensation payable to the Landlord.
