Section 16(4) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(4)For the person who, immediately before the appointed day were trustees for any person, provident gratuity or other like fund constituted for the employees referred to in sub-section (1), other than trustees nominated by or under any law, there shall be substituted as trustees such person as the State Government may, by general or special order, specify.
