31. Power to obtain information and give direction.—
The Central Government or the State Government, as the case may be, may, with a view to requisitioning any property under section 29 or determining the compensation payable under section 30, by order—(a)require any person to furnish to the authority mentioned therein such information in his possession relating to any property as may be specified;(b)direct that the owner, occupier or the person in possession of the property shall not, without the permission of Government, dispose of it or where it is a building, structurally alter it till the expiry of such period as may be specified in the order.
