Section 17A(4) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(4)The amount shall be sanctioned, only if the following conditions are fulfilled, namely:-[***] [Item (a) Omitted by G.O. Ms. No. 35, dated 28.02.2011, published dated 01.03.2011.](b)This assistance shall be given to a registered manual worker only once; and(c)The registered manual worker applying for assistance shall have no dues payable to the Board.