Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2)(a) in Kerala Cashew Factories (Acquisition) Act, 1974

(a)
(i)In respect of any land which was part of the factory at the time of establishment of the factory, the value of such land at the time of establishment of the factory ;
(ii)In respect of any land acquired by the owner or occupier for the purposes of the factory subsequent to the establishment of the factory, the value of such land at the time of such acquisition;