Section 7(2) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(2)Where a notice as aforesaid is duly published, the requisitioned land or building material shall from the beginning of the day on which the notice is so published, vest absolutely in the [Stale Government] free from all encumbrances and the period of requisitioning of such land or building material shall end forthwith.
