Section 35(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Whenever any property is requisitioned under sub-section (1), the period of such requisition shall not extend beyond the period for which property is required for any of the purposes mentioned in that sub-section.Explanation. - For the purposes of this section "premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof.
