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

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State of Haryana - Subsection

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

(b)may, by order, direct that neither the owner of the property nor any other person shall, without permission of the competent authority, dispose of, or structurally alter, the property or let it out to a tenant until the expiry of such period, not exceeding two months, as may be specified in the order.

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State of Haryana - Subsection

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