Section 9 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
9. Power to obtain information and give directions.
- The Government or the competent authority may, with a view to carrying out the purposes of this Act, by order -(a)require any person to furnish such officer, as may be specified in the order, such information in his possession as may be specified therein relating to any property, which is requisitioned or acquired, or intended to be requisitioned or acquired, under this Act;(b)direct that the owner or person in possession of the property shall not without permission dispose it of till the expiry of such period as may be specified in the order.
