Section 26(1)(ii) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(ii) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(ii)if such property was requisitioned at any time after such date, as from the date of its requisition, be deemed to have been requisitioned by the competent authority under the provisions of this Act for the purpose for which such property was held immediately before the appointed day and all the provisions of this Act shall apply accordingly:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 26(1)(ii) in The Requisitioning And Acquisition Of Immovable Property Act, 1952