Section 6(1A) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(1A)[ Notwithstanding anything contained in sub-section (1), the Government shall release from requisition,-(i)Any property requisitioned under this Act before the commencement of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977, on or before the expiry of a period of ten years from such commencement;(ii)Any property requisitioned under this Act after such commencement, on or before the expiry of a period of ten years from the date on which possession of such property was surrendered or delivered to, or taken by, the competent authority under section 4,unless such property is acquired under section 7 within the period of ten years aforesaid.] [This sub-section was inserted by section 3(a) of the Tamil Nadu Requisitioning and Acquisition of immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).]
