Section 4(4) in The Futwah-Islampur Light Railway Line (Nationalisation) Act, 1985
(4)Any licence or other instrument granted to the Company in relation to any undertaking which has vested in the Central Government under section 3 at any time before the appointed day and in force immediately before that day shall continue to in force on and after such day in accordance with its tenor in relation to and for the purposes of such undertaking., and, on and from the date of vesting of such undertaking under section 3 in the Central Government, that Government shall be deemed to be substituted in such licence or other instrument as it such licence or other instrument has been granted to that Government and that Government shall hold it for the remainder of the period for which the Company would have held it under the terms thereof.
