Section 7(2) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(2)The State Government shall pay as compensation for the acquisition of any stocks of molasses comprised in the scheduled undertaking their value, which shall be calculated at the price prevailing immediately before the appointment day, as fixed under the Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 (U.P. Act XXIV of 1964), and the provision of Cls. (b) and (c) of sub-section (1) shall mutatis mutandis apply in relation to such compensation.
