Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

Central Provinces And Berar - Subsection

Section 6(b) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(b)direct that the owner, occupier or person in possession of the accommodation shall not without the permission of the State Government dispose of it, or where the accommodation is a building, structurally alter it, till the expiry of such period as may be specified in the Order.