Section 3 in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
3. Powers of Requisition.
(1)If, in the opinion of the State Government, it is necessary to requisition ion any accommodation for the purpose of providing residence for any person holding an office or profit under the [State Government or for locating any public office of] [Substituted for 'Government or for locating any public office of the Centre or' by Madhya Pradesh Act, XXIX of 1951. Section 3 (a)] the [State Government] [Substituted by Section 3 of C entral Provinces and Berar Act, XXXIX or 1949 for office of the Provincial Government] or local authority, it may, by an order in writing, requisition such accommodation and direct that the possession thereof shall be delivered within such period and to such [servant of the State Government] [Substituted for 'servant of the Government' by Madhya Pradesh Act, XXIX of 1951, Section 3 (b)] as may be specified in the OrderProvided that the period so specified shall not be less than fifteen days from the date of the service of the Order :Provided further that no building or part of a building exclusively used for the purpose of religious worship shall be requisitioned under this section.(2)Any order passed under sub-section (1) shall be served on the owner as well as the occupier, if any, of the accommodation by delivering to such owner and occupier a copy of the order; but where the owner or the occupier is not readily traceable, or the order cannot, in the opinion of the State Government, be served without undue delay, or where the ownership net ship is in dispute or cannot be easily ascertained the service shall be deemed to have been effected if the order is published in the Gazette and a copy of such order is affixed on some conspicuous part of the accommodation , and thereupon the building or part of the building specified in the order shall be deemed to have been requisitioned.(3)Where the State Government has requisitioned any accommodation in accordance with the foregoing provisions it may use or deal with it in such manner as may appear to it to be expedient until the accommodation is released from requisition.
