(1)As soon as may be after the order for acquisition of any immovable property made under sub-section (6) of section 269-F becomes final, the competent authority may, by notice in writing, order any person who may be in possession of the immovable property to surrender or deliver possession thereof to the competent authority or any other person duly authorised in writing by the competent authority in this behalf, within thirty days of the date of the service of the notice.Explanation. - For the purposes of this sub-section, an order for the acquisition of any immovable property (hereafter in this Explanation referred to as the order for acquisition) made under sub-section (6) of section 269-F becomes final,-(a)in a case where the order for acquisition is not made the subject of an appeal to the Appellate Tribunal under section 269-G, upon the expiry of the period during which such appeal may be presented under that section;(b)in a case where the order for acquisition is made the subject of an appeal to the Appellate Tribunal under section 269-G,-(i)if the order for acquisition is confirmed by the Appellate Tribunal and the order of the Appellate Tribunal is not made the subject of an appeal to the High Court under section 269-H, upon the expiry of the period during which such appeal may be presented under that section to the High Court;(ii)if the order of the Appellate Tribunal is made the subject of an appeal to the High Court under section 269-H, upon the confirmation of the order for acquisition by the High Court.
