Section 7(3) in The Esso (Acquisition Of Undertakings In India) Act, 1974
(3)The provisions of sub-section (2) of section 5 shall apply to a lease or tenancy, which vests in a Government company, as they apply to a lease or tenancy vested in the Central Government and reference therein to the "Central Government" shall be construed as a reference to the Government company.
