Section 3A(1) in Kerala Cashew Factories (Acquisition) Act, 1974
(1)Notwithstanding anything contained in section 3, if the Government are satisfied, in relation to a cashew factory, that it has been closed for a period of not less than three months [prior to the date of coming into force of this Act or any day thereafter] and such closure has pre-judicially affected the interest of the majority of the workers engaged in that factory and that immediate action is necessary to restart the cashew factory and such restarting is necessary in the public interest, they may by order published in the Gazette, declare, that the cashew factory shall stand transferred to, and vest in, the Government:Provided that no order under this sub-section shall be published unless the proposal for such acquisition is supported by a resolution of the Legislative Assembly [which shall be passed within a period of six months from the. date of publication of the order under sub-section (1) of this section] [Added by Kerala Act No. 13 of 2015, dated 3.8.2015..].[Explanation. [Inserted by Kerala Act No. 13 of 2015, dated 3.8.2015..] - The vesting in pursuance.of the order mentioned in sub-section (1) shall take effect on the date of publication of such order.]
