Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act] State of Punjab - Subsection Section 7(1)(ii) in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954 (ii)the name and address of the person in possession of the property at the time the property was requisitioned;