Section 8(2A) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(2A)[ The recurring payment, referred to in clause (a) of sub-section (2), in respect of any property shall, unless the property is sooner released from requisition under section 6 or acquired under section 7, be revised in accordance with the provisions of sub-section (2-B),-(a)In a case where such property has been subject to requisition under this Act for a period of five years or a longer period immediately preceding the commencement of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977-(i)First with effect from the date of such commencement, and(ii)Again with effect from the expiry of five years from such commencement ;(b)In a case where such property has been subject to requisition under this Act immediately before such commencement for a period shorter than five years and the maximum period within which such property shall, in accordance with the provisions of sub-section (1-A) of section 6, be released from requisition or acquired, extends beyond five years from such commencement,-(i)First with effect from the date of expiry of five years from the date on which possession of such property has been surrendered or delivered to, or taken by the competent authority under section 4, and(ii)Again with effect from the date of expiry of a period of five years from the date on which the revision made under sub-clause (i) takes effect ;(c)In any other case, with effect from the date of expiry of five years from the date on which possession of such property has been surrendered or delivered to, or taken by, the competent authority under section 4.
