Section 4(4) in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980
(4)For the removal of doubts, it is hereby declared that the mortgagee of any property referred to in sub-section (3) or any other person holding any charge, lien or other interest in, or in relation to , any such property shall be entitled to claim, in accordance with his rights and interest, payment of the mortgage money or other dues, in whole or in part, out of the amount specified, in relation to the company owning such property, in the First Schedule, and also out of the amounts referred to in section 8, but, no such mortgage, charge, lien or other interest shall be enforceable against any property which has vested in the Central Government.
