Section 6 in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
6. Power to call Information and Restrain Disposal of Accommodation.
- The State Government may, with a view to requisitioning any accommodation under Section 3 or determining the compensation payable under Section 4, by order:(a)require any person to furnish to such authority as may be specified in the order such information in his possession relating to the accommodation as may be specified ;(b)direct that the owner, occupier or person in possession of the accommodation shall not without the permission of the State Government dispose of it, or where the accommodation is a building, structurally alter it, till the expiry of such period as may be specified in the Order.
