Section 5(1) in Kerala Cashew Factories (Acquisition) Act, 1974
(1)An officer authorised by the Government in this behalf shall, after the service of the notice under the proviso to sub section (1) of section 3 of the publication of that notice under sub-section (2) of that section (or after a resolution is passed by the Legislative Assembly under sub-section (1) of section 3A) and before the publication of the declaration under the said sub-section (1) prepare a complete inventory of all the properties of the cashew factory to which the notice relates. as on the date of service of the said notice or the date of publication of that notice, as the case may be.
