Section 4(2) in The K.S. Ray Tuberculosis Hospital Acquisition Act, 1979
(2)All properties included as aforesaid in the undertaking of the institution which has vested in the State Government under section 3 shall, by virtue of such vesting, be freed and discharged from any trusts, obligations, mortgages, charges and other encumbrances affecting them, and any attachment, injunction or any decree or order of any Court restricting the use of any such property in any manner shall be deemed to have been withdrawn.
