Section 17(1) in The Textile Undertakings (Nationalisation) Act, 1995
(1)For the purpose of disbursing the amount payable to the owner of each textile undertaking, the Central Government shall, by notification in the official Gazette,-(a)appoint such number of persons as it may think fit to be Commissioners, of Payments; and(b)define the local limits within which the Commissioners of Payments shall exercise the powers conferred, and perform the duties imposed, on them by or under this Act.
