Section 3(1) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
(1)Where the competent authority is of opinion that any property is needed or likely to be needed for any public purpose, being a purpose of the State, and that the property should be requisitioned, the competent authority -(a)shall call upon the owner or any other person who may be in possession of the property by notice in writing (specifying therein the purpose of the requisition) to show-cause, within fifteen days of the date of the service of such notice on him, why the property should not be requisitioned; and(b)may, by order, direct that neither the owner of the property nor any other person shall, without permission of the competent authority, dispose of, or structurally alter, the property or let it out to a tenant until the expiry of such period, not exceeding two months, as may be specified in the order.
