Section 59(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Notwithstanding anything contained in the Industrial Disputes Act 1947 (Central Act 14 of 1947) or in any other law for the time being in force or in any contract the transfer of the services of any officer or servant of a market committee by virtue of sub-section (1) [or sub-section (1A)] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] shall not entitle any such officer or servant to any compensation or payment under that Act or other law or contract and no such claim shall be entertained by any court tribunal or other authority.
