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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Tamilnadu - Subsection

Section 8A(2) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982

(2)Notwithstanding anything contained in any law for the time being in force, every local authority shall, while sanctioning the building permit, collect the sum specified in clause (a) of sub-section (1), in such manner as maybe prescribed.