Section 22(2) in Aluminium Corporation Of India Limited (Acquisition And Transfer Of Aluminium Undertaking Act, 1984
(2)where the possession of any machinery, equipment or other property, has vested in the Central Government or the Bharat Aluminium Company under this Act, but such machinery, equipment, or other property does not belong to the Company, it shall be lawful for the property does not belong to the company, it shall be lawful for the Central Government or the Bharat Aluminium Company to continue to posses such machinery or equipment or other property on the same terms and conditions under which it was possessed by the Company immediately before the appointed day.
