Section 4(2) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
(2)All the assets specified in clause (1) of sub-section (1) shall vest in the Government free from any debts, mortgages or similar obligations of the licensee or attaching to the undertaking;Provided that such debts, mortgages or obligations shall attach to the amount payable under this Act to the licensee for such assets.
