Section 4 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
4. Release from requisitioning.
(1)The competent authority may, at any time, release from requisition any property requisitioned under Section 3 and shall, as far as possible, restore the property in as good a condition as it was when possession thereof was taken, subject only to deterioration caused by reasonable wear and tear.(2)Where any property is to be released from requisition, the competent authority may, after such enquiry, if any, as it may in any case consider necessary to make or cause to be made, specify by an order in writing the person to whom possession of the property shall be given and such possession shall, as far as practicable, be given to the person from whom possession was taken at the time of the requisition or to the successor-in-interest of such person.(3)The delivery of possession of the requisitioned property to the person specified in the order made under sub-section (2) shall absolve the Government fully from all liabilities in respect of such property :Provided that nothing in this section shall prejudice any right in respect of the property which any other person may be entitled to under law to enforce against the person to whom the possession of the property is so delivered.(4)Where the person to whom the possession of any requisitioned property is to be given cannot be found, the competent authority shall cause a notice, to be published in the Official Gazette of the State, declaring that the property is released from requisition and the same may be claimed by such person within a period of sixty days from the date of publication of the notice.(5)When a notice referred to in sub-section (4) is published in the Official Gazette and the person referred to in the said sub-section does not claim the property specified in such notice within the period specified therein, the same may be sold by public auction in the manner prescribed under the orders of the competent authority.(6)The competent authority shall, within a period of one year from the date of sale, pay, after deducting the expenses of such sale, the proceeds of the same to the person who appears to him to be entitled thereto and after such payment no suit or legal proceedings to recover such sum or any part thereof shall be brought or instituted against the competent authority or the Government by any person claiming to be entitled thereto :Provided that nothing herein contained shall affect the liability of any person to whom any such sum has been paid by the competent authority under this sub-section to pay the same to the person lawfully entitled thereto.
