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[Cites 0, Cited by 0] [Section 7(13)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(13)(a) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(a)to permit the State Government to claim any priority for its unsecured dues over 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; or