Section 3A(3) in Kerala Cashew Factories (Acquisition) Act, 1974
(3)The provisions of section 7 to 16 (both inclusive) shall, as far as may be apply to, or in relation to, the cashew factory, in respect of which a declaration has been made under sub-section (1), its occupier or Government, as the case may be, as they apply to a cashew factory in relation to which a declaration has been made under sub section (1) of section 3.)]
