Section 25(i) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(i)any immovable property requisitioned by the competent authority under the Himachal Pradesh Requisitioning and Acquisition of Immovable Property Act, 1972 (20 of 1973) (including any property deemed to have been requisitioned under that Act) which had not been released from such requisition before the 28th day of July, 1983;
