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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2) in Kerala Cashew Factories (Acquisition) Act, 1974

(2)The Government may take or cause to be taken all necessary steps for securing possession of the properties which have vested in the Government under this Act, and, for this purpose, the Government may use such force as they deem necessary.