Section 8(1) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(1)The owner of the sick textile undertaking shall be given by the State Government, in cash and in the manner specified in Chapter VI for the transfer to, and vesting in, it under subsection (1) of section 3, of such sick textile undertaking and the right, title and interest of the owner in relation to this sick textile undertaking, an amount equal to the amount specified against it in the corresponding entry in column (3) of the First Schedule.
