Section 70A(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)Whenever any property is requisitioned under subsection (1), the period of such requisition shall not extend beyond the period for which such property is required for any of the purposes mentioned in that sub-section.Explanation. - For the purpose of this section 'premises' mean any land, building or part of a building and include a hut, shed or other structure or any part thereof; and 'vehicle' means any vehicle used, for the purpose of road transport, whether propelled by mechanical power or otherwise.
