Section 9(3)(a) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

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State of Himachal Pradesh - Subsection

Section 9(3)(a) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(a)in a case where such property has been subject to requisition for a period of five years or a longer period immediately preceding the commencement of this Act-

(i)in the first instance with effect from the date of such commencement, and

(ii)further with effect from the expiry of five years from such commencement;

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State of Himachal Pradesh - Subsection

Section 9(3)(a) in The Himachal Pradesh Requisition of Immovable Property Act, 1987