Section 4 in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973
4. Order of Requisitioning.
[Sections 3(2) and 4(1)] - The order of requisition under sub-section (2) of Section 3 and the notice under sub-section (1) of Section 4 shall be issued [in Form 'E' which shall be sent to the person concerned by registered post acknowledge due] [Substituted vide GSR 43/HA35/73/S.25/Amd(1) dated 10th April, 1975.].
