Section 3(1)(a) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

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State of Haryana - Subsection

Section 3(1)(a) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(a)shall call upon the owner or any other person who may be in possession of the property by notice in writing (specifying therein the purpose of the requisition) to show-cause, within fifteen days of the date of the service of such notice on him, why the property should not be requisitioned; and

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State of Haryana - Subsection

Section 3(1)(a) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973