Section 18(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

[Cites 0, Cited by 1] [Section 18] [Entire Act]

(2)The risk specified in sub-clause (1) above covered by the Scheme and the amount of relief or assistances payable shall be as follows:-

(a)Death-Rs. 1,00,000

(b)Loss of actual physical separation of total and irrecoverable loss of or use of:-

(i)	both hands; or
(ii)	both legs; or
(iii)	one hand and one leg; or	Rs. 1,00,000
(iv)	total and irrecoverable loss of sight in both eyes.

(c)Loss of actual physical separation of total and irrecoverable loss of or use of:---

(i)	one hand;
(ii)	or one leg.	Rs. 50,000

(d)Loss of limbs from grievous injuries other than those specified in items (b) and (c) above Rs. 20,000.

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