Section 9 in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
9. Acquisition of land.
(1)Where any land has been requisitioned under section 3, the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] may at any time, acquire it by publishing in the official Gazette, a notice to the effect that it has decided, to acquire it in pursuance of this section.(2)Where a notice as aforesaid is published in the official Gazette, the requisioned land shall, from the beginning of the day, on which the notice, is so published vest absolutely in the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] free from all encumbrances and the period of requisitioning of such land shall end forthwith.
