Section 3 in The M.P. Accommodation (Requisition) Act, 1948
3. Powers of requisition.
- [(1) If in the opinion of the State Government it is necessary or expedient to requisition any' accommodation for a public purpose, it shall call upon the owner and occupier of accommodation by notice in writing (specifying therein the purpose of the requisition) to show cause, within fifteen days of the date of the service of such notice on each of them, why the accommodation should not be requisitioned.(2)If after considering the cause, if any, shown by the owner and the occupier, of the accommodation, the State Government is satisfied that it is necessary or expedient so to do, it may, by order in writing, requisition the accommodation and make such further orders as appear to it to be necessary or expedient in connection with the requisitioning :Provided that no accommodation or part thereof which is exclusively used either for religious worship by the public or as a school, hospital, public library or an orphanage or for the purpose of accommodation of persons connected with the management of such place of worship or such school, hospital, library or orphanage shall be requisitioned.] [Substituted by M.P Act 25 of 1975.](3)Where the State Government has requisitioned any accommodation in accordance with the foregoing provisions it may use or deal with it in such manner as may appear to it to be expedient until the accommodation is released from requisition.
