Section 7(5) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(5)In addition to the compensation, if any, payable under sub-section (1), (2), (3) and (4) for the acquisition of the properties and assets referred to in those sub-section, the State Government shall pay as compensation for the acquisition of every scheduled undertaking specified in Column 2 of 1[and of the Schedules to this Act] an amount specified against it in Column 3 thereof, by depositing it with the prescribed authority in accordance with the provisions of sub-sections (6) and (9), and the same shall be paid to the persons entitled thereto in accordance with the decisions of that authority or of the Tribunal, as the case may be, under sub-section (9) or sub-section (12) or under section 8, section 9 or section 11.
