Section 8(4) in The United Provinces(Temporary) Accommodation Requisition Act, 1947
(4)When the notice referred to in sub-section (3) has been published the accommodation specified in the notice shall cease to be subject to requisition on and from the date of the publication of the notice in the Gazette, and shall be deemed to have been delivered to the person entitled to possession thereof and the [State Government] or the District Magistrate shall not be liable for any compensation or other claim in respect of the accommodation for any period after such date.
