Section 6(1) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(1)The Central Government 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 changes 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 Central Government shall, unless the property is acquired under section 7, release that property, as soon as may be, from requisition.[(1-A) Notwithstanding anything contained in sub-section (1), the Central Government shall release from requisition,(a)any property requisitioned or deemed to be requisitioned under this Act before the commencement of Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1970, on or before the expiry of a period of seventeen years from such commencement;(b)any property requisitioned under this Act after such commencement, on or before the expiry of a period of [seventeen 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 [seventeen years] [Substituted by Act 20 of 1985, Section 2, for "fifteen years" (w.r.e.f. 8.3.1985).] aforesaid.] [Inserted by Act 1 of 1970, Section 3 (w.e.f. 11.3.1970).]
