Section 2 in The East Punjab Moveable Property (Requisitioning) Act, 1947
2. Requisitioning of movable property
. - (1) The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, if it considers it necessary or expedient so to do, may by order in writing requisition any movable property and may make such further orders as may be necessary or expedient in connection with the requisitioning:Provided that no property used for the purpose of religious worship and no aircraft or anything forming part of an aircraft or connected with the operation, repair or maintenance of aircraft, shall be requisitioned.(2)Where the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government makes any order under sub-section (1), it may use or deal with the property in such manner as may appear to it to be expedient.
