Section 3(9) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
(9)The State Government or an officer authorised by it in this behalf by general or special order may, with a view to acquiring any house-building material under sub-section (1) or determining the compensation under sub-section (6)-(a)require any person to furnish to such authority as may be specified in the order such information in his possession relating to the house-building material as may be so specified; or(b)direct that the dealer shall not, without the permission of the State Government or such authorised officer, dispose of any such house-building material till the expiry of a period of one month.
