Requisitioning and Acquisition of Immovable Property Act, 1952
स्थावर सम्पत्ति अधिग्रहण और अर्जन अधिनियम, 1952
An Act to provide for the requisitioning and acquisition of immovable property for the purposes of the Union.
- Act number
- Act 30 of 1952
- Year
- 1952
- Enacted on
- 14-03-1952
- In force from
- 14-03-1952
- Jurisdiction
- Central Act (India)
- Subjects
- Land And Property
Read the full text of Requisitioning and Acquisition of Immovable Property Act, 1952 section by section on LawLens.
Official source: India Code