(4)[ It applies to the following plantations, that is to say,-(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). ](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). ][ Explanation .-Where any piece of land used for growing any plant referred to in clause (a) or clause (b) of this sub-section admeasures less than 5 hectares and is contiguous to any other piece of land not being so used, but capable of being so used, and both such pieces of land are under the management of the same employer, then, for the purposes of this sub-section, the piece of land first mentioned shall be deemed to be a plantation, if the total area of both such pieces of land admeasures 5 hectares or more. ] [ Inserted by Act 58 of 1981, Section 2 (w.e.f. 26.1.1982).]
