Section 9(5)(b) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5)(b) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

(b)where the competent authority has made an assessment but there is delay in reaching an agreement though there is a reasonable prospect of agreement being reached; or

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Union of India - Subsection

Section 9(5)(b) in The Requisitioning and Acquisition of Immovable Property Rules, 1953