Section 2 in Industrial Disputes (Tamil Nadu Amendment) Act, 2008
2. Insertion of new section 11-B.
- After section 11-A of the Industrial Disputes Act, 1947 (Central Act XIV of 1947), the following section shall be inserted, namely:-"11B. Power of a Labour Court or Tribunal to execute its award by decree. - A Labour Court or a Tribunal shall have the power of a civil court to execute its own award as a decree of a civil court and also to execute any settlement as defined in clause (p) of section 2 as a decree."
