Section 5(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(2)[] [Original sub-section (3) was re-numbered as sub-section (2) by section 3(i) of the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1950 (Tamil Nadu Act XVIII of 1950).] The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, with a view to requisitioning or acquiring any property under section 4, by order -(a)require any person to furnish to such authority as may be specified in the order such information in his possession relating to the property as may be so specified;(b)direct that the owner, occupier or person in possession of the property shall not, without the permission of the This word was [State] [substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, dispose of it or where the property is a building, structurally alter it or where the property is movable, remove it from the premises in which it is kept, until the expiry of such period as may be specified in the order.
