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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 4 in The Requisitioning and Acquisition of Immovable Property Rules, 1953

4. Order of requisitioning.

- The order of requisition under sub-section (2) of section 3 of the Act and the notice under sub-section (1) of section 4 of the Act shall be issued in Form "E".