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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Central Provinces And Berar - Subsection

Section 3(3) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(3)Where the State Government has requisitioned any accommodation in accordance with the foregoing provisions it may use or deal with it in such manner as may appear to it to be expedient until the accommodation is released from requisition.