Section 2(e) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(e)"Karnataka Co-operative Textile Mills" means the composite textile Mills formerly run under the name and style the New Karnataka Cotton Mills Hubli and purchased by the Karnataka Co-operative Textile Mills Ltd., Dharwar by an indenture dated 8th October, 1959 and leased out to M/s. Mahadevappa & Sons, Jayachamaraj Nagar, Hubli-20 a partnership firm by a registered lease deed, dated 29th August, 1970, who were running the Mills under the name and style "Mahadev Textile Mills, Hubli" and includes all moveable and immoveable properties of the said composite Textile Mills owned by the Lessor or lessee and all other moveable or immoveable properties owned by the lessor [and the land belonging to the owner of land specified in the annexure appended to this Act, which is held on lease for the purpose of the Mills.] [Inserted by Act 20 of 2005 w.e.f. 30.06.1986]
