Section 6(1) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.
(1)If the house-rent allowance payable under this Act is not paid by the employer within the prescribed period, the workman or any person authorised by him in writing in this behalf, or, in case of his death, his heir or legal representative, may, without prejudice to any other mode of recovery, make an application, in such form and in such manner as may be prescribed, to the Controlling Authority having jurisdiction, for the recovery of the amount of the house-rent allowance due to him from the employer:Provided that such application shall be made within a period of one year from the date the house-rent allowance became due:Provided further that such application may be entertained, after expiry of the said period of one year, if the Controlling Authority is satisfied that the workmen had sufficient cause for not making the application in time.
