Section 7(2) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(2)When a notice as aforesaid is published in the [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).], the requisitioned property shall, on and from the beginning of the day on which the notice is so published, vest absolutely in the Government free from all encumbrances, and the period of requisition of such property shall end.
