Section 17(1) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(1)The Government or the Company, as the case may be, shall be entitled to receive upto the specified date, to the exclusion of all other persons any money due in relation to the mills which has vested in the Government or the Company, and realised after the appointed day, notwithstanding that the realisation pertains to a period prior to the appointed day.
