Central Government Act
Section 6(1A)(a) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(a) any property requisitioned or deemed to be requisitoned under this Act before the commencement of the Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1970 (1 of 1970 .), on or before the expiry of a period of 2[ 3[ seventeen years]] from such commencement;