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Report No. 10 130. Sections 3-6.- Sections 3 to 6 dealing with the power of requisition, the power to take possession, the rights over the requisitioned property and release from requisitioning have all been retained1 with some changes. These changes provide an opportunity to the person affected to be heard before an order of requisition is made and excepts properties in the possession of tenants for six months and more from requisition. The power to requisition can be exercised only for a public purpose which is a Union or a State purpose. There is no provision in the existing law for requisitioning land on behalf of other persons or authorities as under the Land Acquisition Act and we do not consider it necessary to provide for such cases. A further change is the limit set on the value of repairs which a landlord may be required to carry out. 1. Sections 40-43, App I.    |
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