Section 4(3) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(3)On taking possession of any property under this section, the competent authority shall, in the absence of an agreement as to the amount of compensation under clause (a) of sub-section (1) of section 9 and without prejudice to other provisions of this Act, tender every month payment of eighty percentum of the rental as estimated by him, as provisional compensation for such property, to the owners or persons entitled thereto.
