Section 8 in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
8. Liability for Ordinary Annual Repair.
- The owner of any accommodation requisitioned by the State Government shall remain liable for the ordinary annual repairs to such accommodation so long as the order of requisition subsists; and, in case such owner fails to execute such repairs, the State Government may get the repairs executed and deduct the cost of such repairs from the amount of compensation payable to such owner periodically.
