110AA. Option regarding claims for compensation in certain cases.
- Notwithstanding anything contained in the Workmen' Compensation Act, 1923, where the death of or bodily injury to any person gives rise to a claim for compensation under this Act and also under the Workmen's Compensation Act, 1923, the person entitled to compensation [may, without prejudice to the provisions of Chapter VIIA, claim such compensation] [Substituted for the words 'may claim such compensation' by section 17, Act 47 of 1982, (w.e.f. 1.10.1982).] under either of those Act but not under both.
