Section 40(2) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(2)The provisions of the Payment of Wages Act, 1936 (Central Act IV of 1936), as in force for the time being, shall apply to, or in relation to, building and construction workers as they apply to, or in relation to employed persons within the meaning of that Act.
