Section 8(1) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(1)The [State Government] [Substituted by A. O. 1950 for (Provincial Government).] or the appointed authority may with a view to requisitioning any land under section 3 or acquiring it under section 7, or determining the compensation under sections 10 and 11, by order-(a)require any person to furnish to such authority as may be specified in the order, such information in his possession relating to the property as may be so specified in the said order, and(b)direct that the owner or the occupier or person in possession of the land shall not, without the permission of the authority making the order, dispose of it till the expiry of such period his may be specified in the order.
