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

State of Kerala - Subsection

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

(9)If the conveyance referred to in sub-section (8) has taken place, the Government shall not be obliged to give possession, right and title of the factory back to the owners/occupiers.] [Inserted by Kerala Act No. 13 of 2015, dated 3.8.2015..]