Section 114(1) in The Maharashtra Industrial Relations Act, 1946
(1)A registered agreement, or a settlement, submission or award shall be binding upon all persons who are parties thereto:Provided that—(a)in the case of an employer, who is a party to such agreement, settlements, submission or award, his successors in interest, heirs or assigns in respect of the undertaking as regards which the agreement, settlement, submission or award is made, and(b)in the case of a registered union which is a party to such agreement, settlement, submission or award, all employees in the industry in the local area whose representative, the said union is, shall be bound by such agreement, settlement, submission or award.
