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31. Power to obtain information and give direction.- The Central Government or the State Government, as the case may be, may, with a view to requisitioning any property under section 29 or determining the compensation payable under section 30, by order- (a) require any person to furnish to the authority mentioned therein such information in his possession relating to any property as may be specified; (b) direct that the owner, occupier or the person in possession of the property shall not, without the permission of Government, dispose of it or where it is a building, structurally alter it till the expiry of such period as may be specified in the order.    |
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