Section 3(1)(a) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(1)(a) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(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 thirty days of the date of the service of such notice on him, as to why the property should not be requisitioned; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 3(1)(a) in The Himachal Pradesh Requisition of Immovable Property Act, 1987