Section 5 in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
5. Application for requisition by a builder.
- A builder may, in the prescribed manner apply to the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] to acquire any land, as may be specified in the application, for the purpose of erecting houses, shops and workshops for the rehabilitation of refugees and for providing amenities connected therewith.
