Section 20(7) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(7)Notwithstanding anything contained in any law relating to industrial disputes or any other law for the time being in force, no employee transferred or appointed to the service of the Board under sub-section (2) or sub-section (3) shall be entitled to any compensation under any such law by reason only of the termination of his service under the existing authority and no claim for such compensation shall be entertained by any court, tribunal or other authority.
