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Report No. 10 48. Duration of requisition.- No order of requisitioning under this Part shall continue in force beyond a period of five years, from the date on which possession of the requisitioned land is taken under section 41, and thereafter no further order of requisition, shall made in respect of the same land. (2) Where proceedings for the acquisition of the land are, before the expiry of the said period, initiated under the proviso to sub-section (1) of section 49, the order of requisitioning may, notwithstanding anything in this section, continue in force beyond the said period until- (a) the land, is as a result of such proceedings, acquired by a notice under the said sub-section, or (b) the proceedings for acquisition are dropped, as the case may be.    |
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