Section 8A(5) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(5)(a)The provisions of this section shall apply to-(i)the City of [Chennai];(ii)the City of Madurai; and(iii)the City of Coimbatore,on the date of the commencement of the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 1993.(b)The Government may, by notification, direct that this section shall apply on such date as may be specified in the notification to the local area comprised in-(i)any municipal town;(ii)any township; or(iii)any panchayat.Explanation. - For the purposes of this section,-(a)"local authority" means-(i)the Municipal Corporation of [Chennai] [Substituted for the words 'Madras' by city madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996)], Madurai, Coimbatore or any other Municipal Corporation that maybe constituted under any law for the time being in force; or(ii)a municipal council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or(iii)a Township Committee constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Tamil Nadu Pancha-yats Act, 1958 (Tamil Nadu Act XXXV of 1958) or the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940) or the Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954) or the Bhavani Sagar Township Act, 1954 (Tamil Nadu Act XXV of 1954) or under any other law for the time being in force; or(iv)a panchayat constituted under the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958);(b)"person" includes-(i)[ the Central Government, the Central Government Undertakings, any State Government or Union Territory Administration;] [Substituted for '(i) any State Government or Union Territory Administration;' by Act No. 17 of 2014, dated 2.9.2014.](ii)a local authority including a Panchayat Union Council; and(iii)an individual, a family, a firm, a company or an association or body of individuals, whether incorporated or not.]
