Section 21 in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
21. Rights and privileges under other laws not affected, in certain cases. —
Nothing contained in this Act shall affect any rights or privileges, which any 3[registered unprotected worker] employed in any scheduled employment is entitled to, on the date on which this Act comes into force, under any other law, contract, custom or usage applicable to such worker, if such rights or privileges are more favourable to him than those to which he would be entitled under this Act and the scheme:Provided that, such worker will not be entitled to receive any corresponding benefit under the provisions of this Act and the scheme.
