(8)Any property with respect to which a notice of acquisition is served under this section shall-(a)if no objection is duly made to the notice, vest in the Central Government at the expiration of the time for making such objection;(b)if such an objection is duly made and the notice is confirmed as respects the whole or any part of that property by a notice served under sub-section (7), vest accordingly in the Central Government on the service of the last mentioned notice, and shall in either case vest free from all encumbrances.
