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

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

Union of India - Subsection

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

(b)to any land used or intended to be used for growing any other plant, which admeasures ][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, if, after obtaining the approval of the Central Government, the State Government, by notification in the Official Gazette, so directs.] [Substituted by Act 34 of 1960, Section 2, for sub-Section (4) (w.e.f. 21.11.1960). ]

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Union of India - Subsection

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