Section 3(3) in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
(3)Subject to the other provisions contained in this Act, any property referred to in sub-section (1), which by virtue of the provisions of that sub-section, has vested in the State Government, shall by force of such vesting, be freed and discharged from any trust, obligation, mortgage, charge, lien and other encumbrances affecting it, and any attachment, injuction or any decree or order of any court or tribunal restricting the use of such property in any manner shall be deemed to have been withdrawn.
