Section 22 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
22. Disbursement of the amount by the Commissioner to the claimants.
(1)After admitting a claim under this Act the amount due in respect of such claim shall be paid by the Commissioner to the person or persons to whom such amount is due and on such payment the liability of the mills in respect of such claims shall stand discharged.
