Section 8(5) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(5)Any person who has employed exclusively fir connection with the scheduled undertaking immediately before the appointed day, whether he does or does not become an employee of the Corporation under Section 16, or ceases to be in such employment, or any trade union of which such person was member may prefer to the prescribed authority any claim relating to any salary, wages, retaining allowance, leave salary, bonus, pension, provident fund, gratuity or other payment due to him, or the proportionate amount thereof, in respect of nay service rendered by him in connection with the undertaking before the said day.
