Section 5 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
5. Power of State Government to construct buildings.
- The [State] Government may erect such buildings or other structures or lay out gardens, as it may deem fit, on any land acquired by it either before or after the promulgation of this Act or otherwise owned by it and may sell, lease or otherwise dispose of such buildings to refugees or other persons [-] [The words 'for the benefit of refugees' omitted by Punjab Act, 4 of 1951, section 5.] on such terms and conditions as it may deem fit or may keep control or management of such buildings, structures or gardens in its own hands.
