Section 3(1) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
(1)If, in the opinion of the State Government, it is necessary to requisition ion any accommodation for the purpose of providing residence for any person holding an office or profit under the [State Government or for locating any public office of] [Substituted for 'Government or for locating any public office of the Centre or' by Madhya Pradesh Act, XXIX of 1951. Section 3 (a)] the [State Government] [Substituted by Section 3 of C entral Provinces and Berar Act, XXXIX or 1949 for office of the Provincial Government] or local authority, it may, by an order in writing, requisition such accommodation and direct that the possession thereof shall be delivered within such period and to such [servant of the State Government] [Substituted for 'servant of the Government' by Madhya Pradesh Act, XXIX of 1951, Section 3 (b)] as may be specified in the OrderProvided that the period so specified shall not be less than fifteen days from the date of the service of the Order :Provided further that no building or part of a building exclusively used for the purpose of religious worship shall be requisitioned under this section.
