Report No. 10

126. Requisitioning.-

Part III of Appendix I relates to requisitioning and acquisition of land. The scheme of our proposals on this subject has been fully explained in paragraphs 33 to 35. We shall now explain them in detail with reference to the sections of the existing Act.*

*. The references hereafter, are to sections of the Requisitioning and Acquisition of Immovable Property Act, 1952.

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