Section 14(1) in The State Bank Of India (Subsidiary Banks) Act, 1959
(1)The State Government of Punjab in respect of the Bank of Patiala, the [***] [Words "the State Government of Gujarat in respect of the Saurashtra Bank" omitted by Act No. 48 of 2009] and the Reserve Bank in respect of the Hyderabad Bank, shall be given, by reason of the provisions of this Act or of the amendments contained in Part V or Part VII of the Third Schedule, such compensation by the State Bank as is determined in accordance with the principles contained in the First Schedule.
