Section 4(1) in The Darjeeling Ropeway Company Limited (Acquisition Of Undertaking) Act, 1976
(1)The undertaking of the company shall be deemed to include all assets, rights, powers, authorities and privileges and all properties, movable and immovable, including lands, building, machineries, plants and equipments, cash balances, reserve funds, investments and all other rights and interests in, or arising out of, such properties as were, immediately before the appointed day, in the ownership, power or control of the company in relation to the undertaking and all books of account, registers and all other documents of whatever nature relating thereto but does not include any amount recoverable by the company from its debtors.
