Section 17(2) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(2)The Government or the Company, as the case may be, make a claim to the Commissioner with regard to every payment made by the Government or the Company after the appointed day for discharging any liability of the lessor or lessee in relation to the mills in respect of any period prior to the appointed day and every such claim shall have priority in accordance with priorities attaching under this Act to the matters in relation to which such liability has been discharged by the Government or the Company.
