Section 4(3) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(3)Where a notice of acquisition is served on the owner of the property or is published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] under sub-section (2), then, at the beginning of the day on which the notice is so served or published, the property shall vest absolutely in the State Government free from all encumbrances and the period of requisition thereof shall end.
