Section 4(4) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
(4)Any person havingpossession, custody or control of any property forming part of the undertakingof either of the two companies, shall, on demand, deliver forthwith suchproperty to the Custodian or to any such person as may be authorised by theCustodian or the Central Government in this behalf.
