Section 8 in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
8. Duty to deliver possession of property acquired and documents relating thereto.-
(1)In respect of property vesting in the Government under section 4 every person in whose possession or custody or under whose control the property may be, shall deliver up the property to such officer or authority appointed by the Government for the purpose, forthwith and until it is delivered such person shall from the vesting date be deemed to be in possession, custody or control of the property on behalf of the Government.(2)Any person who on the vesting date has in his possession or custody or under his control any document which has vested in the Government under this Act shall be liable to account for such document to the Government and shall deliver it up to the officer or authority referred to in sub-section (1).(3)Without prejudice to the other provisions contained in this section it shall be lawful for such officer or authority to take all necessary steps for securing possession of all the assets and document which have vested in the Government under section 4.
