Section 8(2)(a) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

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State of Jammu-Kashmir - Subsection

Section 8(2)(a) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(a)recurring payment, in respect of the period of requisition, of a sum equal to the rent which would have been payable for the use and occupation of the property, if it had been taken on lease for that period; and

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State of Jammu-Kashmir - Subsection

Section 8(2)(a) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968