Section 4 in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
4. Certain consequences of vesting.
- Notwithstanding anything contained in any other law for the time being in force, and save as otherwise provided in this Act, on and from the appointed day-(a)every appointment of Receiver over any scheduled undertaking by any Court shall cease;(b)every lease or other arrangement where under any scheduled undertaking or the management thereof has been transferred to any person shall cease to have effect;(c)every attachment injunction or any other order of a Court restricting or restraining the use of any scheduled undertaking or prescribed a scheme of management in respect thereof howsoever described, shall cease to have effect.
