Section 3 in The East Punjab Moveable Property (Requisitioning) Act, 1947
3. Power to acquire requisitioned property
. - (1) The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time acquire any movable property requisitioned by it under section 2 by serving on the owner thereof or, where the owner is not readily traceable or the ownership is in dispute, by publishing in the Official Gazette, a notice stating that the said authority has decided to acquire it in pursuance of this section.(2)Where a notice of acquisition is served on the owner of the property or published in the Official Gazette under sub-section (1) then at the beginning of the day on which the notice is so served or published the property shall vest in the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government free from all encumbrances and the period of requisition thereof shall end.
