(5)[ The State Government may, by notification in the Official Gazette, declare that all or any of the provisions of this Act shall apply also to any land used or intended to be used for growing any plant referred to in clause (a) or clause (b) of sub-section (4), notwithstanding that-(a)it admeasures less than ][5 hectares] [[ Substituted by Act 58 of 1981, Section 2, for " 10.117 hectares" (w.e.f.26.1.1982).]][, or [Substituted by Act 34 of 1960, Section 2, for sub-Section (4) (w.e.f. 21.11.1960). ](b)the number of persons employed therein is less than ][fifteen] [ Substituted by Act 58 of 1981, Section 2, for " thirty" (w.e.f. 26.1.1982).]:[Provided that no such declaration shall be made in respect of such land which admeasured less than ] [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 in which less than ] [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). ][persons were employed, immediately before the commencement of this Act.] [Substituted by Act 34 of 1960, Section 2, for sub-Section (4) (w.e.f. 21.11.1960). ][Substituted by Act 34 of 1960, Section 2, for sub-Section (4) (w.e.f. 21.11.1960). ]
