Section 4(3) in The National Iron And Steel Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
(3)Every mortgagee of any property which has vested under this Act in the State Government and every person holding any charge, lien or other interest in, or in relation to, any such property shall give, within such time and in such manner as may be prescribed, an intimation to the Commissioner of such mortgage, charge, lien or other interest.
