Plantations Labour (Tamil Nadu Amendment) Act, 1996*
| [Tamil Nadu Act No. 41 of 1996] | [15th November, 1996] |
An Act further to amend the Plantations Labour Act, 1951 in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 15th November, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title, extent and commencement.- (1) This Act may be called the Plantations Labour (Tamil Nadu Amendment) Act, 1996.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
2. Amendment of section 16.- Section 16 of the Plantations Labour Act, 1951 (??? XIX of ???) shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-section shall be added namely:-
"(2) The authority specified, in the rules made under clause (e) of sub-section (1) to order eviction of any worker from his accommodation provided by the employer, shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure 1908 (Central Act V of 1908) in ordering such eviction.".