Section 9(1) in The Gujarat Land Requisition Act, 1948
(1)The [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time, release from requisition any land requisitioned or continued to be subject to requisition under this Act.[(1-A) Notwithstanding anything contained in sub-section (1), the State Government shall release from requisition,-(a)any land requisitioned or continued to be subject to requisition under this Act before the commencement of the Bombay Land Requisition (Gujarat Amendment) Act, 1980 (Gujarat 6 of 1980), on or before the expiry of a period of [thirteen years] from such commencement;(b)any land requisitioned under this Act after such commencement, on or before the expiry of a period of [thirteen years] [Substituted for 'seleven years' by Gujarat 17 of 1991, dated 10th October 1991 (w.r.e.f. 31-07-1991).] from the date on which possession of such land was surrendered or delivered to, or taken by, the State Government or any officer authorised or empowered by the State Government.]
