Section 4(2) in The Singur Land Rehabilitation And Development Act, 2011
(2)The land as referred to in sub-section (1), which have vested in the State Government under section 3 hereto, shall by virtue of such vesting be freed and discharged from any lease, trust, obligation, mortgage, charge, lien and any other encumbrances being affecting it and any attachment, injunction or decree or order of any Court or any other authority restricting user of such property in any manner, shall be deemed to have been withdrawn.
