Section 23(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(2)Where the possession of any instrument, machinery or other property has vested in the Government or any existing, or new, Government company under this Act, but such instrument, machinery or other property does not belong to the Company, it shall be lawful for the Government or, as the case may be, the existing, or new, Government company, to continue to possess such instrument, machinery or other property on the same terms and conditions under which they were possessed by the Company, immediately before the appointed day.
