Section 24(2) in The Maharashtra Aerial Ropeways Act, 1956
(2)Where a purchase has been effected under sub-section (1) -(a)the undertaking shall vest in the purchase free from any debts, mortgages or similar obligations of the promoter or attaching to the undertaking:Provided that any such debts, mortgages or similar obligations shall attach to the purchase money in substitution for he undertaking; and(b)save as aforesaid, the order published under section 10 shall remain in full force, and the purchaser shall be deemed to be the promoter:Provided that where the State Government elects to purchase, the order under section 10 shall, after purchase, in so far as the State Government is ' ' concerned, cease to have any further operation but all the other provisions of this Acts excepting section 33 in so far as they relate to aerial ropeways for public traffic shall apply in respect of the undertaking so purchased by the State Government.
