Section 22 in The Bhaskar Textile Mills (Acquisition and Transfer) Act, 1986
22. Disbursement of amount to the owner of the textile undertaking.
(1)If out of money paid to him in relation to the textile undertaking there is a balance left after meeting the liabilities as specified in the Schedule, the Commissioner shall disburse such balance to the owner of the textile undertaking.(2)Before making any payment to the owner of the textile undertaking under Sub-section (1), the Commissioner shall satisfy himself as to the right of such person to receive the whole or any part of such amount, and in the event of there being a doubt or dispute as to the right of the person to receive the whole or any part of the amount referred to in Section 9, the Commissioner shall refer the matter to the Court, and make the disbursement in accordance with the decision of the Court.(3)Where any machinery, equipment or other property in the textile undertaking has vested in the Corporation, but such machinery, equipment or other property does not belong to the owner of such textile undertaking, the amount determined under Sub-section (1) of Section 14 shall, on a reference made to the Court by the Commissioner, be apportioned by the Court between the owners of such machinery, equipment or other property having due regard to the value of such machinery, equipment or other property on the appointed day.Explanation - In this Section, "Court" in relation to the textile undertaking, means the principal Civil Court of original jurisdiction within the local limits of whose jurisdiction the textile undertaking is situated.
