Section 3(1) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(1)Whenever it appears to the [State] [Words substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that any premises in any locality are needed or are likely to be needed for any public purpose, it may, by order in writing, requisition such premises [either with or without any or all of the furniture, if any, in such premises] [Words inserted by W.B. Act 4 of 1949.];Provided that no premises exclusively used for the purpose of religious worship shall be requisitioned under this section.
