9. Release from requisition. - (1) The [State] Government may at any time, release from requisition any land requisitioned or continued to be subject to requisition under this Act.
[(1-A) Notwithstanding anything contained in sub-section (1), the State Government shall release from requisition,-(a)any land requisitioned or continued to be subject to requisition under this Act before the commencement of the Bombay Land Requisition (Gujarat Amendment) Act, 1980 (Gujarat 6 of 1980), on or before the expiry of a period of [thirteen years] from such commencement;(b)any land requisitioned under this Act after such commencement, on or before the expiry of a period of [thirteen years] from the date on which possession of such land was surrendered or delivered to, or taken by, the State Government or any officer authorised or empowered by the State Government.](2)(a)Upon such release [under sub-section (1) or sub-section (1A),] the land shall be restored as far as possible in the same condition in which it was on the date on which the [State] Government was put in possession thereof, and the [State] Government shall pay compensation for deterioration, if any, caused to the land otherwise than by reasonable wear and tear or irresistible force:Provided that nothing in this sub-section shall apply to any structures, trees or crops standing on the land on the date on which the [State] Government took possession thereof and in respect of which compensation has been paid.(b)The officer authorised in this behalf by the [State] Government shall determine such amount of compensation as he deems just and his decision, subject to an appeal to the [State] Government, shall be final. Such appeal shall be made within a period of thirty days from the date of the decision.(3)When any land is to be released from requisition the [State] Government may, after making such inquiry, if any, as it deems fit, specify by order in writing the person to whom possession of the land shall be given.(4)The delivery of possession of the land to the person specified in an order made under section (3) shall be a full discharge of the [State] Government from all liability in respect of such delivery but shall not prejudice any rights in respect of the land which any other person may be entitled by due process of law to enforce against the person to whom possession of the land is so delivered.(5)Where the person to whom possession of any requisitioned land is to be given cannot be found and has no agent or other person empowered to accept delivery on his behalf, the [State] Government shall cause a notice declaring that the land is released from requisition to be affixed on some conspicuous part of the land and shall publish the notice in the Official Gazette.(6)When a notice referred to in sub-section (5) is published in the Official Gazette, the land specified in such notice shall cease to be subject to requisition on and from the date of such publication and be deemed to have been delivered to the person entitled to possession thereof; and the [State] Government shall not be liable for any compensation or other claim in respect of the land for any period after the said date.(7)For the purpose of releasing any land from requisition, the [State] Government may, by order, direct the person to whom the [State] Government had given possession of such land and other person, if any, in occupation of such land to deliver possession thereof to the officer authorised in this behalf by the [State] Government.[9A. Notice to owner of land or premises requisitioned or to be requisitioned to submit application for compensation. - The State Government shall, at the time of requisitioning or thereafter by notice in writing published or served, as the case may be, in the manner provided in section 13 for the publication or service of the orders therein mentioned, require the owner of the land or landlord of the premises requisitioned, or to be requisitioned, to submit within the time specified in section 9-B, his claim for compensation in respect of such land or premises.
