Section 15 in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
15. Liability in respect of unsatisfied claims and other dues.
- Nothing in this Act shall be construed-(i)to affect any dues on any advance referred to in Clause (c) of sub-section (1) of Section 7 or any claim referred to in section 8 to the extent it remains unsatisfied out of the amount of compensation; or(ii)to transfer any liability or obligation in respect thereon to the State Government or to the Corporation;(iii)to bar nay remedy or any investigation or legal proceeding (whether pending immediately before the appointed day or not) under any law for the time being in force (including any law relating to recovery of dues realisable as arrears of revenue) in respect thereof against any person interested in the scheduled undertaking.
