Section 40(3) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(3)The provisions of the Industrial Disputes Act, 1947 (Central Act XIV of 1947), 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, "workmen" within the meaning of that Act and for the purposes of any proceeding under that Act in relation to an Industrial dispute, a building and construction worker shall be deemed to include a building and construction worker who has been dismissed, discharged or retrenched in connection with, or as a consequence of, that dispute or whose dismissal, discharge or retrenchment had led to that dispute.
