Section 16(4) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(4)The interest accruing on the amount standing to the credit of the deposit account referred to in sub-section (2) shall ensure to the benefit of the lessor, lessee [owner of land and other interested persons.] [Substituted by Act 20 of 2005 w.e.f. 30.06.1986]
