Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 8(2)] [Section 8] [Entire Act] Union of India - Subsection Section 8(2)(ia) in The Enemy Property Act, 1968 (ia)fix and collect the rent, standard rent, lease rent, licence fee or usage charges, as the case may be, in respect of enemy property;