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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(e) in The M.P. Accommodation (Requisition) Act, 1948

(e)[ "requisitioning authority" means person or authority authorised by the State Government by notification, to perform the functions of the requisitioning authority under this Act for such area as maybe specified in the notification.] [Inserted by M.P Act 25 of 1975.]