Section 5(2) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(2)The property - moveable and immoveable - and all interests of whatsoever nature or kind therein which vested in the acquired endowment shall be deemed to be transferred to and shall vest in, without further assurance the reconstructed endowment; and if any such property is burdened with any encumbrances, then such encumbrances shall be transferred therefrom and shall be deemed to be attached to the reconstructed endowment and the lessee, mortgagee, creditor, or as the case may be any other encumbrancer, shall exercise his rights accordingly.
