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section 22
immovable property
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section 22 title:indian partnership act doctypes: tribunals,others,laws
[Section 22] [Complete Act]
Central Government Act
Section 22(1) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(1) The Central Government may, by notification in the Official Gazette, make rules 3[ for carrying out the purposes of this Act.
1. The words" by or" were omitted by Act 42 of 1953, s. 4 and Sch. III. 2 Subs. ibid., for" the State Government". 3 For Requisitioning and Acquisition of Immovable Property Rules, 1953, see Notification No. SRO 948, dated the 18th May, 1953, Gazette of India, Pt. II, sec. 3, p. 733.