Section 16(1) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(1)The Government shall within thirty days from the specified date deposit in cash with the Commissioner for payment to the lessor, lessee [owner of land and other interested persons] [Substituted by Act 20 of 2005 w.e.f. 30.06.1986],-(a)an amount equal to the amount specified in section 9; and(b)an amount equal to the amount payable under section 10.
