(2)When the notice as aforesaid is published in the Official Gazette, the said properties shall, on and from the beginning of the day on which the notice is so published, vest absolutely in the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government free from all incumbrances, and thereupon the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may take possession of the said properties in such manner as if may think fit.
