Section 4(1) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(1)If, in the opinion of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, it is necessary or expedient so to do for maintaining, increasing or securing supplies of any essential article or for arranging for its equitable distribution and availability at fair prices, [***] [Words 'or for directing, maintaining or increasing the production of any essential articles' were omitted by section 5 of the Madras Essential Article Control and Requisitioning (Temporary Powers) Amendment Act, 1952 (Madras Act XIII of 1952).] the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order in writing, requisition any property, movable or immovable, and may make such further orders as appear to them to be necessary or expedient in connection with such requisitioning:Provided that no property used for the purpose of religious worship shall be requisitioned under this section:Provided further that buildings solely used for residential purposes shall not ordinarily be requisitioned.
