Section 4(2) in Calcutta Tramways Company (Acquisition of Undertaking) Act, 1976
(2)All properties included as aforesaid in the undertaking of the Company which has vested in the State Government [under sub-section (1) of section 3] shall, by force of such vesting, be freed and discharged from any trusts, obligations, mortgages, charges and other encumbrances affecting them, and any attachment, injunction or any decree or order of any court restricting the use of any such property in any manner shall be deemed to have been withdrawn.
