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Report No. 10 Appendix V State Requisitioning and Acquisition Acts Part I List of Acts Section I-Principal Acts 1. Andhra.- Andhra Requisitioning of Buildings Act, 1954 (11 of 1954). 2. Assam.- Assam Land (Requisition and Acquisition) Act. 1948 (25 of 1948), as amended by 20 of 1950, 34 of 1950, and 33 of 1953. 3. Bihar.- Bihar Premises Requisition (Temporary Provisions) Act, 1949 (15 of 1950) as amended by 22 of 1951, 4 of 1953 and, 36 of 1954. 4. Bombay.- Bombay Land Requisition Act, 1948 (33 of 1948), as amended by 2 of 1950, 39 of 1950, 40 of 1951, 5 of 1952, 5 of 1953, 17 of 1955 and 52 of 1955. 5. Madhya Bharat.- M. B. Requisitioning of Immovable Property Act, 1954 (35 of 1954). 6. Madhya Pradesh.- C.P. and Berar Accommodation {Requisition) Act, 1948 (63 of 1948), as amended by M. P. Accommodation (Requisition) Amendment Act, 1951 (29 of 1951). 7. Madras.- The Madras Requisitioning and Acquisition of Immovable Property Act, 1956 (42 of 1956). 8. Madras.- Madras Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949 (29 of 1949), re-enacted by 6 of 1956. 9. Orissa.- Orissa Requisitioning and Acquisition of Immovable Property Act, 1952 (29 of 1952). 10. Pepsu.- Pepsu Requisitioning of Immovable Property Act, 2006 BK (1 of 2006). 11. Punjab.- Punjab Requisitioning and Acquisition of Immovable Property Act, 1953 (11 of 1953), as amended by 24 of 1954. 12. Rajasthan.- Rajasthan Requisitioning Land (Improvement of Agriculture) Act, 1951 (20 of 1951) 13. Rajasthan.- Rajasthan Premises (Requisition and Eviction) Ordinance, 1949 (11 of 1949), as amended by Act, 18 of 1952. 14. Travancore-Cochin.- T.C. Requisitioning and Acquisition of Properly Act, 1955 (1 of 1956) 15. Uttar Pradesh.- U.P. (Temporary) Accommodation Requisition Act, 1947 (25 of 1947), as amended by 13 of 1950, 22 of 1952 and 15 of 1954 16. Vindhya Pradesh.- V.P. Requisitioning and Acquisition of Immovable Property Act, 1953 (4 of 1953) 17. West Bengal.- W.B. Land (Requisition and Acquisition) Act, 1948 (2 of 1948), as amended by 7 of 1951, 8 of 1954 and 25 of 1956. 18. West Bengal.- The W.B. Premises Requisition and Control (Temporary Provisions) Act, 1947 (5 of 1947), as amended by 4 of 1949, 15 of 1950, 10 of 1953 and 7 of 1954. 19. West Bengal.- The Waste Lands (Requisitioning and Utilization; Act, 1952 (4 of 1952), as amended by 29 of 1954. Section II.-Continuance Acts 1. Madhya Pradesh.- The Madhya Pradesh Requisitioned Land (Continuance of Powers) Act, 1951 (9 of 1951). 2. West Bengal.- The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951 (8 of 1951), as amended by 10 of 1954, 36 of 1954.    |
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