Section 24(6) in The Jammu and Kashmir Aerial Ropeways Act, 2002
(6)Where a purchase has been affected under sub-section (1) or subsection (5),-(a)the undertaking shall vest in the purchaser free from any debts, mortgages or similar obligation of the promoter or attaching to the undertaking :Provided that any such debts, mortgages or similar obligations shall attach to the purchase money in substitution for the undertaking ; and(b)save as aforesaid, the order published under section 7 shall remain in full force and the purchase shall be deemed to be the promoter ;Provided that where the Government elects to purchase ; the order under section 7 shall after purchase, in so far as the Government is concerned, cease to have any further operation.
