The Chaparmukh-Silghat Railway Line and the Katakhal-Lalabazar Railway Line (Nationalisation) Act, 1982

[Act No. 36 of 1982]

[17th August, 1982.]

Contents
Title	Chaparmukh-Silghat Railway Line and the Katakhal-Lalabazar Railway Line (Nationalisation) Act, 1982
Sections	Particulars
Chapter I	Preliminary
1.	Short title
2.	Definitions
Chapter II	Acquisition of The Undertakings of The two Specified Companies
3.	Transfer to, and vesting in the Central Government of the undertakings of the two specified companies
4.	General effect of vesting
5.	Owners of the two specified companies to be liable for certain prior liabilities
Chapter III	Payment of Amount
6.	Payment of amount
7.	Interest
Chapter IV	Duty of Persons in Charge of Management of The Undertakings of The two Specified Companies to Deliver all Assets, Etc.
8.	Duty of persons in charge of management of the undertakings of the two specified companies to deliver all assets, etc
9.	Duty of persons to account for assets, etc., in their possession
Chapter V	Miscellaneous
10.	Act to have overriding effect
11.	Penalties
12.	Offences by companies
13.	Protection of action taken in good faith
14.	Delegation of powers
15.	Power to make rules.
16	Power to remove difficulties