Section 4(9) in Sick Textile Undertakings (Nationalisation) Act, 1974
(9)For the removal of doubts, it is hereby declared that the continued deemed vesting of the lease-hold land in the Central Government shall not affect, impair or in any manner prejudice the rights of the National Textile Corporation to prosecute or defend any proceedings as a subsequent vestee in respect of any such lease-hold rights and no such proceedings shall fail only on account of the non-impleadment of that Government.] [Inserted by Act 36 of 2014, s. 2 (w.e.f. 17-12-2014).]
