Section 7(2) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
(2)All the assets specified in sub-section (1)(i) shall vest in the Government free from any debts, mortgages or similar obligations of the licensee or attaching to the undertaking :Provided that such debts, mortgages or obligations shall attach to the amount payable under this Act for the assets.
