Section 10(2) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(2)The amount determined in accordance with the provisions of sub-section (1) shall be given by the Government to the lessor, lessee [or owner of land or such other persons] [Substituted by Act 20 of 2005 w.e.f. 30.06.1986] entitled thereto, as the case may be, in addition to the amount specified in section 9.
