Section 7(4) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
(4)In respect of any undertaking to which Section 4 applies, it shall be lawful for the Government or their authorised representative on and after the vesting date, after removing any obstruction that may be or might have been offered, to take possession of the entire undertaking, or as the case may be, the fixed assets and of all documents relating to the undertaking which the Government may require for carrying it on.
