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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(1)Where any land or building material has been requisitioned under Section 3 the Requisitioning Authority may, at any time, acquire it by publishing in such manner as the said Authority may specify a notice to the effect that it has decided to acquire it in pursuance of this Section.