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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(3) in Kerala Cashew Factories (Acquisition) Act, 1974

(3)Where there is dispute as to the amount determined by the District Collector, or where there are more persons than one claiming to be entitled to the amount, the District Collector shall refer the matter for the determination of the District Court within whose jurisdiction the cashew factory is situate.