Section 5(4) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
(4)When a notice referred to in sub-section (3) is published in the Gazette, the accommodation specified in such notice shall cease to be subject to requisition on and from the date of such publication and be deemed to have been delivered to the person entitled to possession thereof; and the State Government shall not be liable for any compensation or other claim in respect of the accommodation for any period after the said date.
