Section 6A(5) in The Maharashtra Labour Welfare Fund Act, 1953
(5)If a claim is received whether an answer to the notices or otherwise, within a period of four years from the date of first publication of the notice in respect of such claim, the Board shall transfer such claim to the Authority appointed under .section 15 of the Payment of Wages Act, 1936, having jurisdiction in the area in which the factory or establishment is situated and the Authority shall proceed to adjudicate upon, and decide, such claim. In hearing such claim, the Authority shall have the powers conferred by, and follow the procedure (in so far as it is, applicable) followed in giving effect to the provisions of that Act.
