Section 4(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(2)Where the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government have requisitioned any property under sub-section (1), they may use or deal with the property in such manner as may appear to them to be expedient and may acquire it by serving on the owner thereof, or where the owner is not readily traceable or the ownership is in dispute, by publishing in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], a notice stating that the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government have decided to acquire it in pursuance of this section.
