Section 20(4) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986
(4)Where any machinery, equipment or other property in the specified 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 specified in column (4) of the First Schedule against such textile undertaking shall, on a reference made to the Court by the Commissioner, be apportioned by the Court between the owner of such textile undertaking and the owner 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 a textile undertaking means the principal civil Court of original jurisdiction within the local limits of whose jurisdiction the textile undertaking is situated.
