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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Karnataka - Subsection

Section 22A(3) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(3)The court shall decide the apportionment of amount among the lessor, lessee or owner of land in relation to the Mills having due regard to the value on the appointed day of the property forming part of the Mills.