Section 37(1)(a) in The Defence of India Act, 1962

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1)(a) in The Defence of India Act, 1962

(a)the price which the requisitioned property would have fetched in the open market if it had remained in the same condition as it was at the time of requisitioning and been sold on the date of acquisition, or

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Union of India - Subsection

Section 37(1)(a) in The Defence of India Act, 1962