Section 2(g) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(g)"lessor" means the Karnataka Co-operative Textile Mills Ltd., Dharwar, a Co-operative Society deemed to be registered under the Karnataka Co-operative Societies Act, 1959;(gg)[ "owner of land" means a person to whom the land specified in the annexure appended to this Act belonged and which is held on lease for the purpose of the Karnataka Co-operative Textile Mills and includes any person who claims title to such land as his heir or legal representative] [Inserted by Act 20 of 2005 w.e.f. 30.06.1986]
