Section 3 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
3. Power to declare different works to be separate works or two or more works to be a single work.
- The Government may, on an application made in this behalf by the employer or otherwise, direct, by an order in writing, that for all or any of the purposes of this Act different works of an employer specified in the order shah be treated as separate works or that two or more works of the employer specified in the order shall be treated as a single work.
