(4)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (Act 14 of 1947), or in any other law for the time being in force, the transfer of services of any employee working in an Improvement Trust referred to in sub- section (1) shall not entitle any such employee to any compensation under that Act, or any other law, and no such claim shall be entertained by any Court, Tribunal or any other authority.
