Section 15(1) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
(1)The State Government shall, within thirty days from the specified date pay in cash to the Commissioner for Payment to the proprietors,-(a)an amount equal to the amount specified in section 7, after deducting therefrom any amount paid under clause (Id) of sub-section (4) of section 12; and(b)an amount equal to the amount payable to the proprietors under section 8.
