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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Kerala Cashew Factories (Acquisition) Act, 1974

(2)The notice referred to in the provision to sub-section (1) shall also be published in two newspapers published in the State of Kerala , and such publication shall be deemed to be sufficient notice to the occupier, to the owner where he is not the occupier and to all other persons interested in the cashew factory.