Section 9(3) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(3)The recurring payment, referred to in clause (a) of sub-section (2), in respect of any property shall, unless the property is sooner released from requisition under section 6, be revised in accordance with the provision of sub-section (4),-(a)in a case where such property has been subject to requisition for a period of five years or a longer period immediately preceding the commencement of this Act-(i)in the first instance with effect from the date of such commencement, and(ii)further with effect from the expiry of five years from such commencement;(b)in a case where such property has been subject to requisition immediately before such commencement for a period shorter than five years and the maximum period within which such property shall, in accordance with the provisions of sub-section (2) of section 6, be released from requisition, extends beyond five years from the date of its requisition,-(i)in the first instance with effect from the date of expiry of five years from the date on which possession of such property has been surrendered or delivered to, or taken by, the competent authority under section 4, and(ii)further with effect from the date of expiry of a period of five years from the date on which the revision made under clause (i) takes effect;(c)in any other case, with effect from the date of expiry of five years from the date on which possession of such property has been surrendered or delivered to, or taken by, the competent authority under section 4.
