Section 8(5) in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
(5)Any claim based on any debt, mortgage, charge or other encumbrance or lien, trust or similar obligation attaching to the undertaking of the Company which under the proviso to Section 3 shall attach to the compensation whether or not a decree has been obtained on the basis thereof, may be preferred to the court within six months from the commencement of this Act. Every such claim shall confirm generally to the requirements of Orders VI and VII of the First Schedule to the Code of Civil Procedure, 1908, as if it were a plaint.
