Section 6 in The Himachal Pradesh Requisition of Immovable Property Act, 1987
6.
(1)The competent authority 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 condition as it was when possession thereof was taken, subject only to the changes caused by reasonable wear and tear and irresistible force :Provided that where the purposes for which any requisitioned property was being used cease to exist, the competent authority shall release the property, as soon as may be, from requisition.(2)Notwithstanding anything contained in sub-section (1), the State Government shall release from requisition-(a)any property requisitioned under the Himachal Pradesh Requisitioning and Acquisition of Immovable Property Act, 1972 (20 of 1973), the possession of which is still with the Government on or before the expiry of a period of ten years from the 28th day of July, 1983;(b)any property requisitioned or deemed to be requisitioned under this Act, after the 27th day of July, 1983, on or before the expire of a period of ten years from the date on which possession of such property was surrendered or delivered to or taken by the competent authority under section 4.(3)Where any property is to be released from requisition, the competent authority may, after such enquiry, if any, as it may in any case consider necessary to make or cause to be made, specify by order in writing, the person to whom possession of the property shall be given and such possession shall, as far as practicable, be given to the person from whom possession was taken at the time of the requisition or to the successor(s)-in-interest of such person.(4)The delivery of possession of the property to the person specified in an order under sub-section (2) shall be a full discharge of the Government from all liability in respect of the property, but shall not prejudice any rights in respect of the property to which any other person may be entitled, by due process of law, to enforce against the person to whom possession of the property is given.(5)Where any person to whom possession of any requisitioned property is to be given is not traceable and has no agent or other person empowered to accept delivery on his behalf, the competent authority shall cause a notice, declaring that the property is released from requisition, to be affixed on some conspicuous part of the property and shall also publish the notice in the Official Gazette.(6)When a notice referred to in sub-section (5) is published in the Official Gazette, the property specified in such notice shall cease to be subject to requisition on and from the date of such publication and shall be deemed to have been delivered to the person entitled to possession thereof and the Government shall not be liable for any compensation or other claim in respect of the property for any period after the said date.(7)Where any property requisitioned under this Act or any material part thereof is wholly destroyed or rendered substantially and permanently unfit for the purpose for which it was requisitioned by reason of fire, earthquake, tempest, flood or operation of any army or violence of any mob or other irresistible force, the requisition shall, at the option of the Government, be void :Provided that the benefit of this sub-section shall not be available to the Government where the injury to such property is caused by any wrongful act or default of the Government.
