Section 6 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
6. Release from requisition.
(1)Where any property requisitioned under this Act is to be released from such requisition, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any person generally or specially authorised by them in this behalf; may, after such inquiry if any, as they or he may in any case consider it necessary to make or cause to be made, specify by order in writing the person to whom possession of the property shall be given.(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.
