Section 4(2) in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
(2)The undertaking which vests under section 3 shall, by force of such vesting, be freed and discharged from any trust, obligation, mortgage, debt, charge and all other incumbrances affecting it, and any attachment, injunction or decree or order of any court restricting the use of such undertaking in any manner shall be deemed to have been withdrawn.
