Section 6(4) in The Gujarat Land Requisition Act, 1948
(4)Whether or not an intimation under sub-section (1) is given and notwithstanding anything contained in section 5, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by order in writing-(a)requisition the premises [for [any public purpose] [This portion was substituted for the words 'and may use or deal with the premises' by Bombay 39 of 1950, section 3.] and may use or deal with the premises for any such purpose] in such manner as may appear to it to be expedient: or[****] [Clause (b) was deleted by Bombay 5 of 1952, section 3(2).]Provided that where an order is to be made under clause (a) [requisitioning the] [These words were substituted for the words, brackets and letter' or (b) requisitioning or requiring to let' by Bombay 5 of 1952, section 4.] premises in respect of which no intimation is given by the landlord, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall make such inquiry as it deems fit and make a declaration in the order that the premises were vacant or had become vacant, on or after the date referred to in sub-section (1) and such declaration shall be conclusive evidence that the premises were vacant or had so become vacant.[***] [The second proviso was deleted, by the Adaptation of Laws Order, 1950.]
