Section 24(6) in The Punjab Aerial Ropeways Act, 1926
(6)Where a purchase has been effected under sub-section (1) or sub-section (5) -(a)the undertaking shall vest in the purchasers free from any debts, mortgages or similar obligations of the promoter or attaching to the undertaking;Provided that any such debts, mortgages or similar obligation shall attach to the purchase money in substitution for the undertaking; and(b)save as aforesaid, the order published under section 7 shall remain in full force, and the purchaser shall be deemed to be the promoter :Provided that where the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government elects to purchase, the order under section 7 shall, after purchase, in so far as the [State] Government is concerned, cease to have any further operation.
