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Report No. 10 131. Section 7.- Section 7, dealing with the power to acquire requisitioned property, has been retained with some modifications. An addition has been made to the existing sub-section (2) by providing that the notice mentioned therein shall be deemed to be a declaration in respect of the requisitioning land under section 8 of Appendix I. Sub-sections (3), (4) and (5) have been omitted. These sub-sections place restrictions on the power to acquire by confining it to certain specified cases mentioned therein. But some of the State Acts do not contain such restrictions and we do not see any reason why the power to acquire should be so restricted.    |
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