Section 22A(4) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(4)Notwithstanding anything contained in this Act evidence shall be admissible to establish before the court right title and interest of the lessor, lessee or owner of land in relation to the Mills.Explanation. - In this section 'Court' in relation to the Mills means the principal court of original jurisdiction within the local limits of whose jurisdiction the Mills is situated.]
