Section 2(j) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.
(j)words and expressions used in this Act, but not defined herein, shall have the meanings assigned to them in the Industrial Disputes Act, 1947 (XIV of 1947), or the Bombay Industrial Relations Act, 1946 (Bom. XI of 1947), as the case may require.
