(1)If the Central Government fails to tender under sub-section (1) of section 269-UG or deposit under sub-section (2) or sub-section (3) of the said section, the whole or any part of the amount of consideration required to be tendered or deposited thereunder within the period specified therein in respect of any immovable property which has vested in the Central Government under sub-section (1) or, as the case may be, sub-section (6) of section 269-UE, the order to purchase the immovable property by the Central Government made under sub-section (1) of section 269-UD shall stand abrogated and the immovable property shall stand re-vested in the transferor after the expiry of the aforesaid period:Provided that where any dispute referred to in sub-section (2) or sub-section (3) of section 269-UG is pending in any Court for decision, the time taken by the Court to pass a final order under the said sub-sections shall be excluded in computing the said period.
