(3)Where any land or portion of a land is restored to the possession of any person under the provisions of this Act after the daily notified under Sub-section (1), the right, title and interest or the land-owner and intermediaries, if any, in respect of such land or portion of land shall, from the date of such restoration, vest in the Government free from all encumbrances created by the landowner and intermediaries and subsisting thereon on the said date.
