Section 9(1) in Kerala Cashew Factories (Acquisition) Act, 1974
(1)The occupier of every cashew factory which is acquired under this Act shall be paid by the government an amount which shall be determined in accordance with the principles specified in the Schedule:Provided that where the occupier is not, the owner of the cashew factory, such owner shall be entitled to such portion of the amount as may be determined by the District Court under sub section (5).
