Section 4(2) in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971
(2)All property included as aforesaid in the undertaking which has vested in the Central government under section 3 shall, by force of such vesting, be freed and discharged from any trusts, obligations, mortgages, charges, liens and other incumbrances affecting it, and any attachment, injunction or any decree or order of any court restricting the use of such property in any manner shall be deemed to have been withdrawn.
