Section 6(2) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(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.
