Section 6(1) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
(1)Subject to the approval of the Government the competent authority may at any time release from requisition any property requisitioned under this Act and shall, as far as possible, restore the property in as good a condition as it was when possession thereof was taken subject only to the changed caused by reasonable wear and tear and irresistible force:Provided that where the purposes for which any requisitioned property was being used cease to exist, the property shall, unless it is acquired under section 7, be released, as soon as may be from requisition.
