Section 29(1) in The West Bengal Security Act, 1950
(1)If in the opinion of the State Government it is necessary or expedient so to do for preventing or suppressing subversive act s or for maintaining supplies and services essential to the life of the community or for rehabilitating persons displaced from their residences or shops due to communal strife, it may by order in writing requisition any property, moveable or immoveable, and may make such further orders as appear to it to be necessary or expedient in connection with the requisitioning:Provided that no place or premises used for the purpose of religious worship shall be requisitioned under this section.
