Section 16 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
16. Rights and privileges under other laws not affected in certain cases.
- Nothing contained in this Act shall affect any rights or privileges, which any agricultural labourer or farmer is entitled to, on the date on which this Act comes into force, under any other law, contract, custom or usage applicable to such agricultural labourer or farmer 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 agricultural labourer or farmer will not be entitled to receive any corresponding benefit under the provisions of this Act and the scheme.
