Section 4 in The Singur Land Rehabilitation And Development Act, 2011
4. General effect of vesting.
(1)The land referred to in section 3 shall deem to include all assets, rights, leaseholds, powers, authorities, privileges and all properties movable and immovable including the land and structures, if any, standing thereon and possession, power or control of the land and right or whatsoever nature relating thereto and shall all vest in the State Government.(2)The land as referred to in sub-section (1), which have vested in the State Government under section 3 hereto, shall by virtue of such vesting be freed and discharged from any lease, trust, obligation, mortgage, charge, lien and any other encumbrances being affecting it and any attachment, injunction or decree or order of any Court or any other authority restricting user of such property in any manner, shall be deemed to have been withdrawn.(3)The Tata Motors Limited and all vendors shall forthwith restore vacant possession of the land kept their possession in favour of District Magistrate, Hooghly. If any vendor or the Tata Motors Limited fails to restore possession of the land or any portion thereof immediately, the District Magistrate or any officer authorised by him on this behalf shall be entitled to take steps and use such force as may be necessary to take possession of the land and to enter upon such land for the aforesaid purpose.
