Section 6(1) in The Futwah-Islampur Light Railway Line (Nationalisation) Act, 1985
(1)For the transfer to, and vesting in, the Central Government, under section 3, of the right, title and interest of the Company in relation to its undertakings, there shall be paid in cash by the Central Government, before the expiry of a period of three months from the appointed day to the Company, an amount equal to a sum of nineteen lakhs twenty nine thousand five hundred and forty-two rupees.
