Section 15 in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.
15. Protection of rights under other laws or agreements. —
Nothing contained in this Act shall adversely affect any rights of the workmen or their representatives to demand or to get or to raise an industrial dispute under any agreement or any other law for the time being in force, for better service conditions relating to housing accommodation or house-rent allowance, in addition to those provided under this Act.
