Section 8(1) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984
(1)For the deprivation of the proprietors of the management of their under taking (which has remained closed with effect from the 17th May 1979 to the 22nd August 1980) during the period commencing on the 23rd August 1980 being the date on which the undertaking was taken over in pursuance of the Orders made by the Central Government under the provisions of the Industries (Development and Regulation) LXV of Act, 1951 and ending on the appointed day, there shall be paid by the 1951. State Government to the proprietors in cash and in the manner specified in Chapter VI, an amount of rupees five thousand per annum.
