Section 3 in The Bombay land Requisition (Determination of Compensation) Rules, 1949
3. [ [Substituted by G. N. of 27.7.1956.]
(1)All applications for determination of compensation referred to in clauses (a), (b) and (c) of sub-section (2) of section 9B shall be made in Forms A. B and C hereto annexed, respectively.(2)Such application shall be made to the Compensation Officer and shall be accompanied by the information required by Form A, B, or C, as the case may be.]
