Section 7(3) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(3)The Requisitioning Authority may, subject to the general control of the [Stale Government] [Substituted by the A.I.O 1950 for ] retain or utilize, or let on hire, lease, sell, exchange or otherwise dispose of, any land acquired in pursuance of this Section to any person affected by floods and in such manner as it may deem proper.
