Section 25(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(b)anything done or any action taken (including any orders, notifications or rules made or issued) by the Central Government or by any officer or authority to whom powers in this behalf have been delegated by that Government, in exercise of the powers conferred by or under Chapter VI of the Defence of India Act, 1962, shall, insofar as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this section was in force on the date on which such thing was done or action was taken.

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Union of India - Subsection

Section 25(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952