Section 10 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
10. Release from requisition.
(1)Where any land or building material requisitioned under Section 3 is to be released from requisition, the Requisitioning Authority may, after making such inquiry, if any, as it considers necessary, specify by order in writing the person who appears to it to entitled to the possession of such land or building material.(2)The delivery of possession of such land or building material to the person named in the order made under sub-section (1) shall be full discharge of any liability of the [State Government] to deliver possession to such person as may have rightful claim to possession thereof but shall not prejudice any right in respect of such land or building material which any other person may, by due process of law, be entitled to enforce against the person to whom possession is so delivered.(3)Where the person to whom possession of any land or building material requisitioned under Section 3 is to be delivered cannot be found or is not readily traceable or has no agent or other person empowered to accept delivery on his behalf, the Requisitioning Authority (a) if the property to be delivered is land, shall publish in the official Gazette a notice declaring that such land is released from requisitioning and the fact will be notified by beat of drums in the locality; and (b) if it is building material may sell the same in such manner, as may be prescribed and deposit the proceeds in the treasury which shall then be payable to the person entitled thereto.(4)When a notice referred to in clause (a) of sub-section (3) is published in the offical Gazette,; the land specified in such notice shall cease to be subject to requisitioning onward from the date of such publication and shall be deemed to have been delivered to the person entitled to possession thereof.(5)Upon delivery of possession or sale made under sub-sections (2) to (4) the [State Government] [Substituted by the A.I.O., 1950 for ] shall, save as provided in clause (b) of sub-section (3) or as may be directed by any order made under Section 6, not be liable for any compensation or other claims in respect of such land or building material.
