Section 29(2) in The State Financial Corporations Act, 1951
(2)Any transfer of property made by the Financial Corporation, in exercise of its powers [* *] [ The words " of sale and realisation' omitted by Act 56 of 1956, Section 14 (w.e.f. 1-10-1956).] under sub-section (1), shall vest in the transferee all rights in or to the property transferred [as if the transfer] [ Substituted by Act 56 of 1956, Section 14, for " as it sale" (w.e.f. 1-10-1956).] had been made by the owner of the property.
