Section 32A(7) in The Jammu And Kashmir Public Security Act, 2003
(7)When a notice referred to in sub-section (6) is published in the Government Gazette, the immovable property specified in such notice shall cease to be subject to requisition on and from the date of such publication and be deemed to, have been delivered to the person entitled to possession thereof, and the Government shall not be liable for any compensation or other claim in respect of such property for any period after the said date.
