Section 8(3) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
(3)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947), or, in any other law for the time being in force, the transfer of the services of an employee employed in or in connection with the management of the Kutlehar Forest to the Government shall not entitle such employee to any compensation under that Act or any other law for the time being in force and no such claim shall be entertained by any court, tribunal or other authority.
