Section 27AA in The Maharashtra Industrial Relations Act, 1946
27AA. Recognised association of employers to continue to be so for altered local area.
Notwithstanding anything contained in this Act, if there is any alteration in any local area or areas notified for purposes of this Act.—(a) the recognised association of employers entitled under this Act to represent under sub-section (2) of section 27 in any industry immediately before the alteration in the local area or areas concerned; or(b)where more than one recognised association of employers are entitled to represent under sub-section (2) of section 27, the association having the largest membership of employers connected with the same industry,shall be entitled to represent for the altered local area or areas, as the case may be, for a period of twelve months from the date on which such alteration is effected or if an application under section 27 is made within such period by such association or by any other association in the altered local area or areas, until the disposal of such application by the State Government.
