Section 8(5) in The United Provinces(Temporary) Accommodation Requisition Act, 1947
(5)[ Nothing in this Section shall prevent the District Magistrate from releasing from requisition only a part of the accommodation:Provided that where the District Magistrate releases from requisition only a part of the accommodation with the concurrence of the owner, the release shall be on such terms as to compensation or otherwise as may. be agreed upon between him and the owner:Provided further that where the release from requisition of only a part of the accommodation is without the concurrence of the owner where no agreement as specified in the first proviso as to the terms of the release is reached, such reduction if any, shall be made in the compensation payable to the owner as may be determined by the Court on a reference made to it by District Magistrate, and the provisions of sub-section (2) of Section 6 shall mutatis mutandis apply to such reference.] [ Added by Section 5 (ii) of U.P. Act No. 19 of 1963]
