Section 4 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
4. Transfer and vesting of the Mills in the Government.
- On the appointed day, the Karnataka Co-operative Textile Mills (hereinafter referred to as the mills) and the rights, title and interest of the lessor and lessee [and owner of land] [Inserted by Act 20 of 2005 w.e.f. 30.06.1986] in relation to the mills, shall, by virtue of this Act, stand transferred to, and shall vest absolutely in the Government.
