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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(6)(a) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(a)any amount due on account of any debt, mortgage, charge or other encumbrance or lien, trust or similar obligation attached to the scheduled undertaking which by virtue of the provisions of Section 3 shall, on the appointed day, attach to the compensation in substitution for the undertaking: