Section 22(2) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(2)Where the possession of any machinery, equipment or other property, has vested in the Central Government or the Cement Corporation under this Act, but such machinery, it shall be lawful for the Central Government or the Cement Corporation to continue to possess such machinery or equipment or other property on the same terms and conditions under which it was possessed by the Company immediately before the appointed day.
