Section 5(1) in The East Punjab Moveable Property (Requisitioning) Act, 1947
(1)Where any property requisitioned under section 2 is to be released from requisition, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may after making such inquiry, if any, as it consider necessary, specify by order in writing the person to whom possession of the property shall be given.
