Section 10(1) in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978
(1)The State Government in which the undertakings of the Company and the right, title and interest of the Company in relation to its undertakings vested under section 6 shall be entitled to exercise all such powers and do all such things as the Company is authorised to exercise and do in relation to its undertakings.
