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102120000000091455 2025-11-01 269A Definitions Content Definitions CHAPTER XX-A ACQUISITION...OF IMMOVABLE PROPERTIES IN CERTAIN CASES OF TRANSFER...

102120000000091473 2025-11-01 269R Properties liable for acquisition under this Chapter...not to be acquired under other laws Content Properties...

under this Act in respect of any income arising from the transfer; or (b)   facilitating...which ought to be disclosed by...

Compensation Compensation. 269J. (1) Where any immovable property is acquired under...under section 4 of that Act on the...

section 269C or for the purpose of making an order under section 269F in respect...section 38A of the Wealth-tax Act, 1957...

attend before a competent authority or the Appellate Tribunal in any proceeding under...this Chapter or the estimation of the amount by which the compensation payable...

a contract of the nature referred to in section 53A of the Transfer of Property Act...the Registration Act, 1908 (16 of 1908)], shall be reduced to...

powers that a Principal Commissioner or Commissioner has, for the purposes of this Act..., under section 131....ACQUISITION OF IMMOVABLE PROPERTIES...

269D. (1) The competent authority shall initiate proceedings for the acquisition, under...in which the instrument of transfer in respect of such property is registered...

section 269E against the acquisition under this Chapter of any immovable property...he has not made any such objection. (2) Every person to whom a notice is given...

in any other law for the time being in force, no registering officer appointed under...the Registration Act, 1908 (16 of 1908), shall register any...

or Commissioner or any person aggrieved by any order of the Appellate Tribunal under...within sixty days of the date on which he is served with notice of such order...

property in respect of which a notice has been published in the Official Gazette under...within forty-five days from the date of such publication. (2) Every objection...

for the acquisition of any immovable property made by the competent authority under...of thirty days from the date of service of a copy of the order on such person...

Commissioners, as it thinks fit, to perform the functions of a competent authority under...local limits within which the competent authorities shall perform their functions...

as soon as may be, after the property becomes vested in the Central Government under...sub-section (4) of section 269-I : Provided that in a case falling...

soon as may be after the order for acquisition of any immovable property made under...(hereafter in this Explanation referred to as the order for acquisition) made...

apparent from the record, the competent authority may amend any order made by him under...ACQUISITION OF IMMOVABLE PROPERTIES IN CERTAIN CASES OF TRANSFER TO COUNTERACT...

ACQUISITION OF IMMOVABLE PROPERTIES IN CERTAIN CASES OF TRANSFER TO COUNTERACT EVASION OF TAX

ACQUISITION OF IMMOVABLE PROPERTIES IN CERTAIN CASES OF TRANSFER TO COUNTERACT EVASION OF TAX