Section 54 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
54. effecting such eviction.
Release of premises from requisitioning.- (1) When any premisesrequisitioned under section 49, are to be released from requisitioning the possessionthereof shall be delivered to the person from whom possession was taken at the time ofthe requisition or if there was no such person to the person deemed by the requisitioningauthority to be the owner of such premises and such delivery of possession shall be a fulldischarge of the requisiting authority from all liabilities in respect of such delivery butshall not prejudice any rights in respect of the premises which any other person may beentitled by due process of law to enforce against the person to whom possession of thepremises is so delivered.(2)Where the person to whom possession of any premises requisitioned undersection 49, is to be given under sub-section (1) cannot be found or is not readilyascertainable or has no agent or any other person empowered to accept delivery on hisbehalf, requisitioning authority shall cause a notice declaring that such premises arereleased from the requisitioning to be affixed on some conspicuous part of such premisesand on the notice board of the office of the Corporation.(3)When a notice is affixed on the notice board as provided in sub-section (2), thepremises specified in such notice shall cease to be subject to requisitioning on and fromthe date of such affixing of the notice and be deemed to have been delivered to the personentitled to possession thereof and the requisitioning authority or Corporation shall not beliable for any compensation or other claim in respect of such premises for any period
