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.