Section 6 in The M.P. Accommodation (Requisition) Act, 1948
6. [ Powers to call information and restrain disposal of accommodation. [Substituted by M.P. Act 25 of 1975.]
- The State Government may, with a view to requisitioning any accommodation under Section 3 or determining the amount payable under Section 4, by order-(a)require any person to furnish the requisitioning authority such information in his possession relating to the accommodation as may be specified;(b)direct that the owner, occupier or person in possession of the accommodation shall not without the permission of the State Government dispose of it, or where the accommodation is a building structurally alter it, till the expiry of such period as may be specified in the order].
