Section 2 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of coming into force of this Act or any provision thereof;(b)"Commissioner" means Commissioner of payment appointed under section 15 of this Act;(c)"Company" means the Karnataka State Textile Mills Private Limited, a company registered under the provisions of the Companies Act, 1959;(d)"Government" means the State Government;(e)"Karnataka Co-operative Textile Mills" means the composite textile Mills formerly run under the name and style the New Karnataka Cotton Mills Hubli and purchased by the Karnataka Co-operative Textile Mills Ltd., Dharwar by an indenture dated 8th October, 1959 and leased out to M/s. Mahadevappa & Sons, Jayachamaraj Nagar, Hubli-20 a partnership firm by a registered lease deed, dated 29th August, 1970, who were running the Mills under the name and style "Mahadev Textile Mills, Hubli" and includes all moveable and immoveable properties of the said composite Textile Mills owned by the Lessor or lessee and all other moveable or immoveable properties owned by the lessor [and the land belonging to the owner of land specified in the annexure appended to this Act, which is held on lease for the purpose of the Mills.] [Inserted by Act 20 of 2005 w.e.f. 30.06.1986](f)"lessee" means the partnership firm known as M/s. Mahadevappa & Sons, Jayachamaraj Nagar, Hubli-20;(g)"lessor" means the Karnataka Co-operative Textile Mills Ltd., Dharwar, a Co-operative Society deemed to be registered under the Karnataka Co-operative Societies Act, 1959;(gg)[ "owner of land" means a person to whom the land specified in the annexure appended to this Act belonged and which is held on lease for the purpose of the Karnataka Co-operative Textile Mills and includes any person who claims title to such land as his heir or legal representative] [Inserted by Act 20 of 2005 w.e.f. 30.06.1986](h)"present management" means the State Government authorised by the Central Government under clause (b) of sub-section (1) of section 18AA of the Industries (Development and Regulation) Act, 1951 (Central Act 65 of 1951) as per Notification No.S.O.170(E)/18AA/IDRA/79, dated 30th March, 1979;(i)"Schedule" means the Schedule appended to this Act;(j)"specified date" means such date as the Government may for the purposes of any provision of this Act by notification, specify.
