Section 3(2) in The East Punjab Moveable Property (Requisitioning) Act, 1947
(2)Where a notice of acquisition is served on the owner of the property or published in the Official Gazette under sub-section (1) then at the beginning of the day on which the notice is so served or published the property shall vest in the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government free from all encumbrances and the period of requisition thereof shall end.
