Sri Sri Lokenath Cotton Mills Limited ( Acquisition And Transfer Of Undertakings ) Act, 1987

Assent of the Governor first published in the Calcutta Gazette, Extraordinary, of the 18th November, 1987. An Act to provide for the acquisition and transfer, in the public interest, of the undertakings of the Sri Sri Lokenath Cotton Mills Limited, and for matters connected therewith or incidental thereto. Whereas Sri Sri Lokenath Cotton Mills Limited had been engaged in the processing of cloth comprising bleaching of grey cloth and dyeing and printing of cloth; And Whereas Sri Sri Lokenath Cotton Mills Limited has been closed and such closure has been highly detrimental to the interest of the general public; And Whereas for the purpose of reconstructing and rehabilitating the undertakings of Sri Sri Lokenath Cotton Mills Limited so as to subserve the interests of the general public by utilising the production facilities and equipment of the undertakings of the Company and generating employment, it is necessary to acquire the undertakings of the Company; It is hereby enacted as follows:-

Act number

Act 12 of 1987

Year

1987

Enacted on

18-11-1987

In force from

18 November 1987

Jurisdiction

West Bengal State Act

Subjects

Land And Property

Read the full text of Sri Sri Lokenath Cotton Mills Limited ( Acquisition And Transfer Of Undertakings ) Act, 1987 section by section on LawLens.

Official source: India Code