Section 12(1) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(1)Where any and land requisitioned under section 3 is not acquired and is to be released from requisitioning, the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] or the appointed authority, as the case may be, may, after making such inquiry, if any, as it considers necessary, specify by order in writing the person who appears to it to be entitled to the possession of such land.
