Section 132(3) in The West Bengal Panchayat Elections Act, 2003
(3)When a notice referred to in sub-section (2) is affixed on some conspicuous part of the premises, the premises specified in such notice shall cease to be subject to requisition on and from the date of such affixation and be deemed to have been delivered to the person entitled to possession thereof, and the District Panchayat Election Officer shall not be liable for any compensation or other claim in respect of such premises for any period after the said date.
