Section 3(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
(2)The relief or assistance, as the case maybe, to its registered members, in respect of all or any of the following matters, that is to say-(a)Accident relief for death and injury;(b)Natural death;(c)Funeral expenses;(d)Education of children;(e)Marriage;(f)Delivery or miscarriage or termination of pregnancy;(g)Old age pension;shall be as specified in the Schedule.
