Section 16(2) in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980
(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947, or in any other law in force for the time being, the transfer of services of any officer or other employee from the company to the Hotel Authority or to any other post shall not entitle such officer or other employee to any compensation under this Act or any other law in force for the time being and no such claim shall be entertained by any court, tribunal or other authority.
