Section 6(2) in The Darjeeling Ropeway Company Limited (Acquisition Of Undertaking) Act, 1976
(2)When an order vesting the undertaking of the company in a corporation is made under sub-section (1), all the rights, liabilities and obligations of the State Government in relation to the undertaking of the company shall, on the from the date of such vesting, be deemed to have become the rights, liabilities and obligations, respectively, of such corporation.
