(6)Where an order under sub-section (1) of section 269-UD is made in respect of an immovable property, being rights of the nature referred to in sub-clause (ii) of clause (d) of section 269-UA, such order shall have the effect of-(a)vesting such right in the Central Government; and(b)placing the Central Government in the same position in relation to such rights as the person in whom such a right would have continued to vest if such order had not been made.
