Section 7(1) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so far as it appears to be necessary or expedient for maintaining, increasing or securing the supply of essential articles, may, by notified order, provide -(a)for prohibiting, restricting or otherwise controlling the cultivation of specified crops;(b)for bringing under cultivation any waste or arable land, whether appurtenant to a building or not, and for the growing therein of specified crops.
