Section 7 in The Gujarat Land Requisition Act, 1948
7. Continuance of requisition.
(1)Notwithstanding anything contained in the Requisitioned Land (Continuance of Powers) Act, 1947 (XVII of 1947), the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order in writing direct that any land which was continued under requisition under the said Act, shall continue to be subject to requisition under this Act [for [any public purpose] [These words were inserted by Bombay 39 of 1950, section 4.] when it is released from requisition under the said Act or ceases to be subject to requisition for any reason; and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may [for any such purpose] [These words were inserted by Bombay 39 of 1950, section 5.] use or deal with the land so continued to be subject to requisition in such manner as may appear to it to be expedient.(2)In respect of the continued subjection of the land to requisition under sub-section (1), compensation shall be determined and paid in accordance with the provisions of this Act and of the rules made thereunder:Provided that all agreements and awards made in relation to the land in respect of the payment of compensation for the period before it was continued to be subject to requisition under sub-section (1) shall continue to be in force and shall apply to the payment of compensation for the period of requisition under this Act.
