Section 8(2) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(2)Any cane-grower or cane growers' cooperative society may prefer to the prescribed authority any claim in respect of price of sugarcane supplied by him or by its members, as the case may be, to the scheduled undertaking before the appointed day or interest thereon or the society's commission in respect of the sugarcane so supplied.
