Section 25(a) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(a)any person who has been managing the affairs of such sick tea unit before the date on which that unit had so vested shall, until alternative arrangements have been made by the Tea Trading Corporation for the management of such unit, continue to manage the affairs of the unit, as if such person had been authorised by the Tea Trading Corporation, to manage such unit;
