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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(b) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975

(b)direct that the owner or person in possession of the property shall not without permission dispose it of till the expiry of such period as may be specified in the order.