(v)[ The buildings or structures together with the lands on which they stand referred to in sub-section (1) of Section 7, or in Sections 7-D and 7-F, which were in Khas possession of the outgoing proprietor or tenure-holder or industrial undertaking or other industrial unit of the vested estate, at the commencement of the Act, and were used by such proprietor or tenure-holder or industrial undertaking or other industrial unit as Golas, factories, or mills or for other purposes referred to in sub-section (1) of Section 7 or Section 7-D or Section 7-F before the first day of January, 1946.] [Substituted by Notification No. G.S.R. 119 dated 15.11.1972.]
