Report No. 10
15. The U.P. (Temporary) Accommodation Requisition Act, 1947 (XXV of 1947), as amended by Acts XIII of 1950, XXII of 1952 and XV of 1954
Section 3 enables the District Magistrate to requisition any accommodation, if it is necessary to do so in his opinion. Buildings used exclusively for religious worship have been exempted. Further, buildings in actual occupation of a person shall not be requisitioned, unless the District Magistrate is of the opinion that suitable alternative accommodation exists or has been provided to him.
Section 5 provides for the District Magistrate to pay compensation for the requisitioned accommodation if an agreement can be arrived at.
In the absence of agreement, section 6 provides that compensation shall be paid as determined by the court on a reference made to it by the District Magistrate. The court, in deciding the reference shall be guided by the provisions of sub-section (1) of section 23 of the Land Acquisition Act of 1894. The court shall also take into consideration the reasonable expenses incurred in getting accommodation. The decision of the court shall have the force of a decree.
Section 7 provides that, notwithstanding anything to the contrary in any enactment for the time being in force, no appeal or revision shall lie against the decision of the court under section 6.
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