(1)Where recognition or permission granted to an educational institution is withdrawn by the Government under sub-section (3) of section 21 or otherwise, or where an educational institution is closed before the last working day of an academic year and if the Government consider it necessary to requisition any property movable or immovable, which before the withdrawal of the recognition or permission or the closing of the institution was being used for the purposes of the institution or of any other institution connected therewith, such as a hostel for students, quarters for the residence of employees or a playground, then notwithstanding anything to the contrary in any other law for the time being in force, the Government may, within three months from the withdrawal of the recognition or permission or the closing of the educational institution, as the case may be, requisition such property and make such further orders as appear to them to be necessary or expedient in connection with the requisition.
