Section 9(8) in Kerala Cashew Factories (Acquisition) Act, 1974
(8)[ Notwithstanding anything contained in any other law for the time being in force or any judgment, order or decree passed by any court, tribunal or authority, where the occupier or owner of a cashew factory has accepted the amount determined in accordance with the provisions herein contained, the cashew factory shall be deemed to have been conveyed to the Government by means of execution of a conveyance as defined in section 54 of the Transfer of Property Act, 1882 (Central Act 4 of 1882) and accordingly the right, title and interest of the occupier or owner shall stand extinguished upon the date of receipt of the compensation.
