Section 10A(6) in Kerala Cashew Factories (Acquisition) Act, 1974
(6)Notwithstanding anything contained in the Industrial Disputes Act ,1947 (Central Act 14 of 1947), or in any other law for the time being in force, any person whose service becomes terminated of whose terms and conditions of employment have been altered in pursuance of the provisions of this section, shall not be entitled to any compensation under this Act or under any other law for the time being in force and no such claim shall be entertained by any court tribunal or other authority.)
