Section 9(3) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(3)[ The competent authority shall, as soon as may be practicable after the making of a requisitioning order or the service of a notice of acquisition, communicate to each person interested an offer of what, in the opinion of the competent authority, is a fair amount of compensation payable to such person in respect of the property requisitioned or acquired.
