Section 4 in The Tamil Nadu Compulsory Labour Act, 1858
4. Mode of payment.
- Payment shall be made to [such persons] [Substituted for the words 'the labourers' by the Adaptation (Amendment) Order of 1950.] from the public treasury; and, if [they] [This word was substituted for the words 'the labourers' by the Adapation (Amendment) Order of 1950.] shall have been employed upon a work belonging to a private person, the amount advanced from the treasury shall be recoverable from such person by the same means which maybe law fully used for the recovery of arrears of land-revenue.
