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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(4)(a) in The Plantations Labour Act, 1951

(a)to any land used or intended to be used for growing tea, coffee, rubber] [,cinchona or cardamom] [ Substituted by Act 58 of 1981, Section 2, for " or cinchona" (w.e.f. 26.1.1982).][which admeasures ] [Substituted by Act 34 of 1960, Section 2, for sub-Section (4) (w.e.f. 21.11.1960). ][5 hectares] [[ Substituted by Act 58 of 1981, Section 2, for " 10.117 hectares" (w.e.f.
26.1.1982).]] [or more and in which ] [Substituted by Act 34 of 1960, Section 2, for sub-Section (4) (w.e.f. 21.11.1960). ] [fifteen] [ Substituted by Act 58 of 1981, Section 2, for " thirty" (w.e.f. 26.1.1982).][or more persons are employed or were employed on any day of the preceding twelve months; [Substituted by Act 34 of 1960, Section 2, for sub-Section (4) (w.e.f. 21.11.1960). ]