Section 18(1) in The Textile Undertakings (Nationalisation) Act, 1995
(1)The Central Government shall, within fifty days from the specified date, pay in cash to the Commissioner, for payment to the owner of a textile undertaking, an amount equal to the amount specified against the textile undertaking in the First Schedule and shall also. pay to the Commissioner such sums as may be due to the owner of a textile undertaking under sub-sections (1) and (2) of section 9.
