Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 4 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949

4. Issue of notice.

- When it is decided to requisition any land or building material under Section 3 of the Act, the Requisitioing Authority shall issue a notice in Form 1 to the owner of the land or building material, as the case may be.