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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975

(1)The competent authority may, at any time, release from requisition any property requisitioned under Section 3 and shall, as far as possible, restore the property in as good a condition as it was when possession thereof was taken, subject only to deterioration caused by reasonable wear and tear.