Section 13(6) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(6)Any transfer of secured asset after taking possession thereof or take over of management under sub-section (4), by the secured creditor or by the manager on behalf of the secured creditor shall vest in the transferee all rights in, or in relation to, the secured asset transferred as if the transfer had been made by the owner of such secured asset.
