Section 7(1) in The Gujarat Land Requisition Act, 1948
(1)Notwithstanding anything contained in the Requisitioned Land (Continuance of Powers) Act, 1947 (XVII of 1947), the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order in writing direct that any land which was continued under requisition under the said Act, shall continue to be subject to requisition under this Act [for [any public purpose] [These words were inserted by Bombay 39 of 1950, section 4.] when it is released from requisition under the said Act or ceases to be subject to requisition for any reason; and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may [for any such purpose] [These words were inserted by Bombay 39 of 1950, section 5.] use or deal with the land so continued to be subject to requisition in such manner as may appear to it to be expedient.
