(4)Whether or not an intimation under sub-section (1) is given and notwithstanding anything contained in section 5, the [State] Government may by order in writing-(a)requisition the premises [for [any public purpose] and may use or deal with the premises for any such purpose] in such manner as may appear to it to be expedient: or[****]Provided that where an order is to be made under clause (a) [requisitioning the] premises in respect of which no intimation is given by the landlord, the [State] Government shall make such inquiry as it deems fit and make a declaration in the order that the premises were vacant or had become vacant, on or after the date referred to in sub-section (1) and such declaration shall be conclusive evidence that the premises were vacant or had so become vacant.[***]
