Section 7 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
7. Acquisition of land.
(1)Where any land or building material has been requisitioned under Section 3 the Requisitioning Authority may, at any time, acquire it by publishing in such manner as the said Authority may specify a notice to the effect that it has decided to acquire it in pursuance of this Section.(2)Where a notice as aforesaid is duly published, the requisitioned land or building material shall from the beginning of the day on which the notice is so published, vest absolutely in the [Stale Government] free from all encumbrances and the period of requisitioning of such land or building material shall end forthwith.(3)The Requisitioning Authority may, subject to the general control of the [Stale Government] [Substituted by the A.I.O 1950 for ] retain or utilize, or let on hire, lease, sell, exchange or otherwise dispose of, any land acquired in pursuance of this Section to any person affected by floods and in such manner as it may deem proper.
