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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1)(b) in Kerala Cashew Factories (Requisitioning) Act, 1979

(b)where no such agreement can be reached the Government shall by order.
(i)determine the rent at a rate which shall be in excess of the amount of rent which was being paid by the Corporation for that cashew factory immediately before the date of publication of the order under sub-section (1) of section 3 by twenty-five per cent of such amount and
(ii)specify the person or persons to whom such rent shall be paid.