66. Release from requisitioning and discharge of liability of the Government.
(1)The Government may, at any time, release any property requisitioned under this Chapter and in such case, the possession of the property released from requisition shall be delivered to the manager or other person from whom possession was taken at the time when the property was requisitioned, or if there were no such manager or person, the person deemed by the Government to be the manager or owner of such property and such delivery of possession shall be full discharge of the Government from all liabilities in respect of that property which any other person may be entitled by the due process of law to enforce against the person to whom possession of the property is so delivered.(2)Where the person to whom possession of any such property is to be delivered cannot be found or has no agent or other person empowered to accept delivery on his behalf, the Government shall cause to be published in the [Telangana] [Substituted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.] Gazette a notice declaring that the property is released from requisition; and in the case of any immovable property, the Government shall also cause a copy thereof to be affixed, on some conspicuous part of such property.(3)When the notice referred to in sub-section (2) is published in the [Telangana] [Substituted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.] Gazette, the property specified in such notice shall cease to be subject to requisition on and from the date of such publication and shall be deemed to have been delivered to the person entitled to possession thereof; and the Government shall not be liable for any amount, rent, or other claim in respect of such property for any period after the said date.
