Tamil Nadu Agricultural Labourer Fair Wages (Second Amendment) Act, 1981*
| [Tamil Nadu Act No. 65 of 1981]* | [28th November, 1981] |
An Act further to amend the Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* Received the assent of the President on the 25th November, 1951, first published in the Tamil Nadu Government Gazette Extraordinary on the 26th November, 1981 (Karthigai 13, Thunmathi-2012-Thiruvalluvar Aandu)
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 26th August, 1981, Part IV-Section 1, pages 720-721.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Labourer Fair Wages (Second Amendment) Act, 1981.
(2) Sections 2 and 3 shall be deemed to have come into force on the 24th February, 1979.
2.- [The amendments made by these sections have been incorporated in the principal Act, namely, the Tamil Nadu Agricultural Labourer Fair Wages Act, 1969 (Tamil Nadu Act 19 of 1969).]
3.- [The amendments made by these sections have been incorporated in the principal Act, namely, the Tamil Nadu Agricultural Labourer Fair Wages Act, 1969 (Tamil Nadu Act 19 of 1969).]
4. Validation of fair wages Paid.- Notwithstanding anything contained in section 12-A of the principal Act or any rule made thereunder or in any judgment, decree or order of any court or other authority, all fair wages paid to of received by, or purporting to have been paid to or received by, any agricultural labourer at the rates specified in Part 1 of Schedule II to the principal Act, as amended by section 3 of this Act, for the period commencing on the 24th February, 1979 and ending with the 15th October, 1980, (hereafter in this section referred to as the said period), shall, for all purposes, be deemed to be, and to have always been, validly paid or received in accordance with law, as if, section 3 of this Act had been in force at all material times when such fair wages were paid or received and accordingly-
(a) all acts, proceedings or things done or taken by any authority, officer or person in connection with payment of such fair wages for the said period shall, for all purposes be deemed to be and to have always been validly done or taken in accordance with law;
(b) no suit or other proceeding instituted or initiated by a land owner before the date of the publication of this Act in the Tamil Nadu Government Gazette for refund of fair wages already paid to, or received by, any agricultural labourer for the said period on the ground that such payment of fair wages was not in accordance with law, shall be maintained or continued in any court;
(c) no court shall enforce any decree or order directing the refund of any fair wages so paid for the said period.