Section 6 in The East Punjab Moveable Property (Requisitioning) Act, 1947
6. Power to obtain information and to give directions.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, with a view to requisitioning or acquiring any property under section 2 or section 3 or determining the amount of 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 property as may be specified;(b)direct that the owner or person in possession shall not without permission dispose of the property till the expiry of such period as may be specified in the order.
