Section 1 in The United Provinces(Temporary) Accommodation Requisition Act, 1947
1. The Act continued from October 1, 1948 to September 30, 1949, vide Notification No. 5855 G.E. Or. 48, dated September 25, 1948 and again continued and amended by the U.P. Ordinance No. IV, of 1949, and thereafter by U.P. Act No. XIII of 1950, XXII of 1952, XIX of 1963; and now by U.P. Act No. XII of 1969 and now by U.P. Act No. 38 of 1972..
[An Act to provide for powers to requisition accommodation] [Substituted by U.P. Act 38 of 1972, vide Section 2 (w.e.f. 30th Sept., 1972).][* * *] [Omitted by U.P. Act 38 of 1972 (w.e.f. 30th Sept., 1972).]It is hereby enacted as follows:
