(2)Where an order made under sub-section (1) of section 269-UD is abrogated and the immovable property re-vested in the transferor under sub-section (1), the appropriate authority shall make, as soon as may be, a declaration in writing to this effect and shall-(a)deliver a copy of the declaration to the persons mentioned in sub-section (2) of section 269-UD; and(b)deliver or cause to be delivered possession of the immovable property back to the transferor, or, as the case may be, to such other person as was in possession of the property at the time of its vesting in the Central Government under section 269-UE.
