Section 7(2) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(2)All the assets specified in item (i) of sub-section (1) shall vest in the State Government free from any debts, mortgages or similar obligations of the licensee of attaching to the undertaking :Provided that such debts, mortgages or obligations shall attach to the amount payable under this Act for the assets.
