Section 5 in The East Punjab Moveable Property (Requisitioning) Act, 1947
5. Release from requisition
(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.(2)The delivery of possession of the property to the person specified in an order made under sub-section (1) shall be a full discharge of the Government from all liability in respect of such delivery, but shall not prejudice any rights in respect of the property which any other person may be entitled by due process of law to enforce against the person to whom possession of the property is so delivered.(3)Where the person to whom possession of any property is to be given cannot be found and has no agent or other person empowered to accept delivery on his behalf, the Government shall cause a notice declaring that the property is released from requisitioning to be published in the Official Gazette.(4)When a notice referred to in sub-section (3) is published in the Official Gazette, the property specified in the notice shall cease to be subject to requisition on and from the date of such proclamation and shall be deemed to have been delivered to the person entitled to the possession thereof, and the Government shall not be liable for any compensation or other claim in respect of the property for any period after the said date.
