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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(2) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(2)On receipt of an application under sub-section (1) the competent authority may, after calling for such information as it may find necessary, from the owner or any person interested in the property or making such further inquiry as it may consider necessary, pass orders in respect of that as it deems fit.