Section 4(4) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
(4)When a notice referred to in sub-section (3) 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 shall be deemed to have been delivered to the person specified in the order made under sub-section (1); and the State Government shall not be liable for any compensation or other claim in respect of such land for any period after the said date.
