Section 7 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
7. Right of Government to recover backwages etc.
- Notwithstanding anything contained in this Act the Government shall have the right to recover from the lessor or lessee all the amounts paid by the present management to the officers or other employees of the mills towards backwages, gratuity, retirement benefits and other dues on behalf of the lessor or lessee, as arrears of land revenue.
