Section 6(2)(ii) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969

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State of Tamilnadu - Subsection

Section 6(2)(ii) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969

(ii)in the case of a claim where the landowner refuses to pay fair wages, the payment of the fair wages payable to the agricultural labourer, together with the payment of such compensation, as the Conciliation Officer may think fit, not exceeding ten times, the fair wages payable, and the Conciliation Officer may direct payment of such compensation in cases where the excess or the amount payable is paid by the landowner to the agricultural labourer before the disposal of the application.]

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State of Tamilnadu - Subsection

Section 6(2)(ii) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969