Section 5(1) in The M.P. Accommodation (Requisition) Act, 1948
(1)Where any accommodation requisitioned under Section 3 is to be released from requisition, the State Government shall release it in favour of the person from whom it was requisitioned; and where by reason of death or otherwise of such person the accommodation cannot be so released, the State Government may, after such enquiry, if any, as it may in any case consider it necessary to make or cause to be made, specify by order in writing the person to whom the possession of the accommodation shall be given.[(1-A) The State Government shall as far as possible, restore the accommodation released from requisition under sub-Section (1), in as good a condition as it was when possession thereof was taken subject to the changes caused by reasonable wear and tear and irresistible force.] [Inserted by M.P, Act 25 of 1975.]
