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[Cites 0, Cited by 0] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(2) in The Representation of the People Act, 1951

(2)The requisition shall be effected by an order in writing addressed to the person deemed by the State Government to be the owner or person in possession of the property, and such order shall be served in the prescribed manner on the person to whom it is addressed.