Section 16(7) in The West Bengal Maintenance Of Public Order Act, 1972
(7)When a notice referred to in sub-section (6) is published in the Official Gazette, the immovable property specified in such notice shall cease to be subject to requisition on and from the date of such publication and be deemed to have been delivered to the person entitled to the possession thereof; and State Government shall not be liable for any compensation or other claim in respect of such property for any period after the said date.
