Section 9(1) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(1)For the transfer to, and vesting in, the Government under section 4, of the undertaking and the right, title and interest of the Company in relation to its undertaking, there shall be paid by the Government to that Company in cash and in the manner specified in Chapter VI, the aggregate value of the sums specified in sub-sections (2) and (3).
