Section 165(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)When any premises requisitioned under section 160 are to be released from requisition, the possession thereof, shall be delivered to the person from whom the possession was taken at the time when premises were requisitioned, or if there were no such person, to the person deemed by the Government to be the owner of such premises, and such delivery of possession shall be a full discharge of the Government from all liabilities in respect of such delivery, but shall not prejudice any right in respect of the premises which any other person may be entitled by due process of law to enforce against the person to whom possession of the premises is so delivered.
