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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

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

(i)in the case of a claim arising out of the payment of less than the fair wages, the payment to tire agricultural labour of the amount by which the fair wages payable to him exceeds the amount actually paid by the landowner, together with the payment of such compensation, as the Conciliation Officer may think fit, not exceeding ten times the amount of such excess;