Section 25(3) in The Gujarat Municipalities Act, 1963
(3)Whenever any property is requisitioned under sub-section (1), the period of such requisition shall not extend beyond the period for which such property is required for any 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.
