Section 54(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)When a notice is affixed on the notice board as provided in sub-section (2), thepremises specified in such notice shall cease to be subject to requisitioning on and fromthe date of such affixing of the notice and be deemed to have been delivered to the personentitled to possession thereof and the requisitioning authority or Corporation shall not beliable for any compensation or other claim in respect of such premises for any period
