Section 6A(4) in Kerala Cashew Factories (Acquisition) Act, 1974
(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.]
