Section 7(2) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
(2)In addition to the amount specified in sub-section (1), there shall also be given to the Company by the Central Government an amount calculated at the rate of ten thousand rupees per annum for the deprivation of the Company of the management of the Ganesh Flour Mills for the period commencing on the date of taking over and ending with the appointed day.
