Section 4 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
4. Powers of requisitioning and acquisition.
(1)If, in the opinion of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, it is necessary or expedient so to do for maintaining, increasing or securing supplies of any essential article or for arranging for its equitable distribution and availability at fair prices, [***] [Words 'or for directing, maintaining or increasing the production of any essential articles' were omitted by section 5 of the Madras Essential Article Control and Requisitioning (Temporary Powers) Amendment Act, 1952 (Madras Act XIII of 1952).] the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order in writing, requisition any property, movable or immovable, and may make such further orders as appear to them to be necessary or expedient in connection with such requisitioning:Provided that no property used for the purpose of religious worship shall be requisitioned under this section:Provided further that buildings solely used for residential purposes shall not ordinarily be requisitioned.(2)Where the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government have requisitioned any property under sub-section (1), they may use or deal with the property in such manner as may appear to them to be expedient and may acquire it by serving on the owner thereof, or where the owner is not readily traceable or the ownership is in dispute, by publishing in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], a notice stating that the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government have decided to acquire it in pursuance of this section.(3)Where a notice of acquisition is served on the owner of the property or is published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] under sub-section (2), then, at the beginning of the day on which the notice is so served or published, the property shall vest absolutely in the State Government free from all encumbrances and the period of requisition thereof shall end.
