Section 6(1) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(1)The Government may, at any time, release from requisition any property requisitioned under this Act and shall, as far as possible, restore the property in as good a condition as it was when possession therefore was taken subject only to the changes caused by reasonable wear and tear and irresistible force:Provided that where the purpose for which any requisitioned property was being used case to exist, the Government shall, unless the property is acquired under section 7, release that property, as soon as may be, from requisition.
