Section 9(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(2)Where a notice as aforesaid is published in the official Gazette, the requisioned land shall, from the beginning of the day, on which the notice, is so published vest absolutely in the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] free from all encumbrances and the period of requisitioning of such land shall end forthwith.
