Section 6(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(2)The delivery of possession of the property to the person specified in an order under sub-section (1) shall be a full discharge of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government from all liabilities in respect of the property, but shall not prejudice any rights in respect of the property which any other person may be entitled by a due process of law to enforce against the person to whom possession of the property is given.
