Section 4(2) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(2)All property as aforesaid which have vested in the State Government under sub-section (1) of section 3 shall, by reason of such vesting, be freed and discharged from any trust, obligation, mortgage, charge, lien and all other encumbrances affecting it, and any attachment, injunction or decree or order of any court restricting the use of such property in any manner shall be deemed to have been withdrawn.
