Section 6 in West Bengal Workmen's House-Rent Allowance Act, 1974
6. Reference of Dispute under the Act.
- Where any dispute arises between an employer and any workman with respect to the house-rent allowance payable under this Act or with respect to the application of this Act to an industry, such dispute shall be deemed to be an industrial dispute within the meaning of the Industrial Disputes Act, 1947 (14 of 1947).
