(1)Where an order under sub-section (1) of section 269-UD is made by the appropriate authority in respect of an immovable property referred to in sub-clause (i) of clause (d) of section 269-UA, such property shall, on the date of such order, vest in the Central Government [in terms of the agreement for transfer referred to in sub-section (1) of section 269-UC] [ Substituted by Act 38 of 1993, Section 35, for " free from all encumbrances" (w.r.e.f. 17.11.1992).]:[Provided that where the appropriate authority, after giving an opportunity of being heard to the transferor, the transferee or other persons interested in the said property, under sub-section (1-A) of section 269-UD, is of the opinion that any encumbrance on the property or leasehold interest specified in the aforesaid agreement for transfer is so specified with a view to defeat the provisions of this Chapter, it may, by order, declare such encumbrance or leasehold interest to be void and thereupon the aforesaid property shall vest in the Central Government free from such encumbrance or leasehold interest.] [ Inserted by Act 38 of 1993, Section 35 (w.r.e.f. 17.11.1992).]
