Section 3(3) in Kerala Cashew Factories (Acquisition) Act, 1974
(3)On the making of a declaration under sub-section (1) the cashew factory to which the declaration relates, together with all machinery, other accessories and other movable properties as where immediately before the appointed day in the ownership, possession, power or control of the occupier in relation to the factory and all books of accounts, registers and other documents relating thereto shall stand transferred to, and vest in the Government.
