Section 3A in The M.P. Accommodation (Requisition) Act, 1948
3A. [ Power to take possession of requisitioned accommodation. [Inserted by M.P. Act 25 of 1975.]
- Where any accommodation has been requisitioned under Section 3, the State Government may, by notice in writing, order the owner as well as the occupier of the accommodation to surrender or deliver possession thereof, to such officer of the State Government as may be specified in the order, within thirty days of the service of the notice.]
