Section 6A in Kerala Cashew Factories (Acquisition) Act, 1974
6A. [ Acquisition of factories specified in Schedule III. [Inserted by Kerala Act No. 13 of 2015, dated 3.8.2015..]
(1)Notwithstanding anything contained in any judgment, decree or order of any court, tribunal or other authority and notwithstanding anything contained in any other law, agreement or other instrument for the time being in force, it is hereby declared that it is expedient in public interest that the cashew factories specified in Schedule III of this Act shall, stand transferred to, and vest in; the Government with effect from the date noted against each:Provided that such transfer shall be 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 Kerala Cashew Factories (Acquisition) Amendment Act, 2015 in the Gazette.(2)The provisions of section 4, sections 7 to 16 (both inclusive) of the Act shall, as far as may be, apply to, or in relation to, the cashew factory in relation to which a declaration has been made under sub-section (1) of section 3A.(3)For the removal of doubt it is hereby declared that the dates mentioned in the Schedule against each factory shall be the 'appointed day' in respect of that factory for the purposes of the Act.(4)All acts, proceedings or things done or taken by the Government or any officer or authority in respect of cashew factories mentioned in the Schedule III including all the orders issued under sub-section (I) of section 8 during the periods commencing on and from the dates noted against each and ending with the date of publication of the Kerala Cashew Factories (Acquisition) Amendment Act, 2015 in the Gazette, shall, for all purposes be and shall be deemed always to have been as valid and effective as if the amendments made to the Act by the said amendment Act had been in force at all material times.]
