Section 4(2) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(2)All properties as aforesaid which have vested in the Central Government under section 3 shall, by force of such vesting, be freed and discharged from any trust, obligation, mortgagee, charge, lien and all other incumbrances affecting them, and any attachment, injunction, decree or order of any court restricting the use of such properties in any manner shall be deemed to have been withdrawn.
