Section 3 in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
3. Vesting.
- On the appointed day, every schedule undertaking shall, by virtue of this Act, stand and be deemed to have stood transferred to and vest and be deemed to have vested in the Corporation free from any debt, mortgage, charge or other encumbrance or lien trust or similar obligation [excepting any lien or other obligation in respect of any advance on the security of any sugar stock or other stock-in-trade] attaching to the undertaking:Provided that any such debt, mortgage, charge or other encumbrance or lien, trust or similar obligation shall attach to the compensation referred to in Section 7, in accordance with the provisions of that section, in substitution for the undertaking:Provided further that a debt, mortgage, charge or other encumbrance or lien, trust or similar obligation created after the scheduled attached or a receiver appointed over it, in any proceedings for realisation of any tax or cess or other dues recoverable as arrears of revenue shall be void as against all claims for dues recoverable as arrears of revenue.
