Section 26 in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956
26. Modification of entries in the lists relating to acquisition and requisitioning of property.-
In the Seventh Schedule to the Constitution entry 33 of the Union List and entry 36 of the State List shall be omitted and for entry 42 of the Concurrent List, the following entry shall be substituted, namely:-"42. Acquisition and requisitioning of property."
