Section 5(1) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(1)The mills shall be deemed to include all assets, rights, leaseholds, powers, authorities and privileges and all property, moveable and immoveable, including lands, buildings, workshops, stores, instruments, machinery and equipments, cash balance, cash on hand, reserve funds, investments and book debts and all other rights and interests, in or arising out of such property, as were immediately before appointed day, in the ownership, possession, power or control of the lessor or lessee [or owner of land] [Inserted by Act 20 of 2005 w.e.f. 30.06.1986] whether within or outside India, and all books of accounts, registers and other documents of whatever nature relating thereto.
