Section 18(1) in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978
(1)The Central Government, or the State Government, or the Government company, as the case may be, shall be entitled to receive up to the specified date, to the exclusion of all other persons, any money due to the Company, in relation to its undertakings which have vested in the Central Government, or the State Government, or the Government company, relised after the appointed day notwithstanding that the relisation pertains to a period to the appointed day.
