Section 5(2) in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965
(2)When a notice as aforesaid is published in the Official Gazette, the requisitioned fishery and the lands, if any, shall, on and from the beginning of the day on which the notice is so published, vest absolutely in the State Government free from all encumbrances and the period of requisition of such fishery and lands shall end.
