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

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Union of India - Subsection

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

(iii)If the competent authority makes an "on account" payment under clause (ii), he shall enter into an agreement with the person to whom payment is made on behalf of the Central Government, in Form "L" with such modification as the nature of the case may require.

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Union of India - Subsection

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