Section 5(4) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(4)For the removal of doubts, it is hereby declared that the mortgagee of any property [and every owner of land having interest in, or in relation to the property] [Inserted by Act 20 of 2005 w.e.f. 30.06.1986] referred to in sub-section (3) or any other person holding any charge, lease, lien or other interest in or in relation to, any such property shall be entitled to claim in accordance with his rights and interest, payment of the mortgage money [amount or other dues] [Substituted by Act 20 of 2005 w.e.f. 30.06.1986] in whole or in part out of the amount specified in section 9 and also out of the amount determined under section 10 but no such mortgage, charge, lien or other interest shall be enforceable against any property which has vested in the Government.
