Section 6(1) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(1)Every liability other than the liability specified in sub-section (2) of the lessor or lessee in relation to the mills in respect of any period prior to the appointed day, shall be the liability of such lessor or lessee, as the case may be, and shall be enforceable against them and not against the Government or where the mills is directed under section 8 to vest in the Company, against the Company.
