Section 7(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(2)Upon the publication of notice under sub-section (1) the land acquired shall vest absolutely in the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] from the beginning of the day on which the notice is so published and all other provisions of the Act in so far as they are applicable shall apply as if it had been acquired under the next following section.
