Section 16(3) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(3)[ Where both husband and wife have applied for assistance to the marriage of his son or daughter under this clause, husband alone shall be eligible for this assistance.] [With effect from 12th July 1999 [vide G. O. Ms. No. 59, L. & E. (1-1), dated the 28th March 2001].]
