Section 5(3) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(3)Every mortgagee of any property [and every owner of land having interest in, or in relation to the property] [Inserted by Act 20 of 2005 w.e.f. 30.06.1986] which has vested under this Act in the Government and every person holding any charge, lease, lien or other interest in, or in relation to , any such property shall give, within such time and in such manner as may be prescribed, an intimation to the Commissioner of such mortgage, lease, charge, lien or other interest.
