Section 24(2) in The Bengal Aerial Ropeways Act, 1923
(2)Where a purchase has been effected under sub-section (1)-(a)the undertaking shall vest in the purchasers free from any debts, mortgages or similar obligations of the promoter or attaching to the undertaking:Provided that any such debts, mortgages or similar obligations shall attach to the purchase-money in substitution for the undertaking; and(b)save as aforesaid, the order published under section 7, shall remain in full force, and the purchaser shall be deemed to be the promoter:Provided that where the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] elects to purchase, the order under section 6 shall, after purchase, in so far as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] is concerned, cease to have any further operation.
