Section 9(5)(ii) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

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Union of India - Subsection

Section 9(5)(ii) in The Requisitioning and Acquisition of Immovable Property Rules, 1953

(ii)In the following circumstances the competent authority may, at his discretion, make, to ][all eligible claimants] [ Substituted by G.S.R. 502, dated 23.4.1960.] ["on account" payment up to 80 per cent. of the amount which, in his opinion, is likely to be assessed as compensation or recurring compensation as the case may be- [Inserted by S.R.O. 3252, dated 30.9.1957. ]

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Union of India - Subsection

Section 9(5)(ii) in The Requisitioning and Acquisition of Immovable Property Rules, 1953