Section 7 in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
7. Power to acquire requisitioned property.
(1)Where any property is subject to requisition, the Government may, if they are of opinion that it is necessary to acquire the property for a public purpose, at any time, acquire such property by publishing in the [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).], a notice to the effect that the Government have decided to acquire the property in pursuance of this section :Provided that before issuing such notice, the Government shall call upon the of, of any other person who in the opinion of the Government, may be interested in, such property to show cause why the property should not be acquired; and after considering the cause, if any, shown by any person interested in the property and after giving the parties an opportunity of being heard, the Government may pass such orders as they deem fit.(2)When a notice as aforesaid is published in the [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).], the requisitioned property shall, on and from the beginning of the day on which the notice is so published, vest absolutely in the Government free from all encumbrances, and the period of requisition of such property shall end.(3)No property shall be acquired under this section except in the following circumstances, namely :-(a)Where any works have, during the period of requisition, been constructed on, in or over, the property wholly or partially at the expense of the Government and the Government decide that the value of, or the right to use, such works should be secured or preserved for the purposes of Government; or(b)Where the cost of restoring the property to its condition at the time of its requisition would, in the determination of the Government, be excessive and the owner declines to accept release from requisition of the property without payment of compensation for so restoring the property.(4)Any decision or determination of the Government under sub-section (3) shall be final and shall not be called in question in any Court.(5)For the purposes of clause (a) of sub-section (3), "Works" includes buildings, structures and improvements of every description.
