Section 2(a) in Kerala Cashew Factories (Acquisition) Act, 1974
(a)"appointed day" means the date of publication of the declaration under Subsection (1) of section 3 [(or under sub-section (1) of section 3A)] [Added by Kerala Act No. 14 of 1995] [or under section 3B] [Added by Kerala Act No. 14 of 2010]
