(7)For the purpose of releasing any land from requisition, the [State] Government may, by order, direct the person to whom the [State] Government had given possession of such land and other person, if any, in occupation of such land to deliver possession thereof to the officer authorised in this behalf by the [State] Government.[9A. Notice to owner of land or premises requisitioned or to be requisitioned to submit application for compensation. - The State Government shall, at the time of requisitioning or thereafter by notice in writing published or served, as the case may be, in the manner provided in section 13 for the publication or service of the orders therein mentioned, require the owner of the land or landlord of the premises requisitioned, or to be requisitioned, to submit within the time specified in section 9-B, his claim for compensation in respect of such land or premises.
