Section 3(1) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
(1)If in the opinion of the State Government it is necessary or expedient so to do for resettlement and rehabilitation of displaced persons, it may, by serving on a dealer a notice stating that the State Government has decided to acquire house building material in pursuance of this section, acquire from such dealer, such house-building material for the construction of premises for residential, business, industrial or other incidental purposes for the rehabilitation of displaced persons :Provided that the State Government may publish the notice in the Gazette if the dealer of any such house-building material is not readily traceable or the question of ownership of any such house- building material is in dispute.
