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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2)(b) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(b)direct that the owner, occupier or person in possession of the property shall not, without the permission of the This word was [State] [substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, dispose of it or where the property is a building, structurally alter it or where the property is movable, remove it from the premises in which it is kept, until the expiry of such period as may be specified in the order.