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The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Repeal Act, 2023

Tamil Nadu · state statute
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The Tamil Nadu Building and Construction Workers (Conditions of Employment 
and Miscellaneous Provisions) Repeal Act, 2023. 
ACT NO. 3 OF 2023. 
Arrangement of sections 
 
1. Short title. 
2. Repeal of Tamil Nadu Act 29 of 1986. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
The Tamil Nadu Building and Construction Workers (Conditions of Employment and 
Miscellaneous Provisions) Repeal Act, 2023. 
ACT NO. 3 OF 2023. 
 [3rd  April  2023] 
An Act to repeal the Tamil Nadu Building and Construction Workers (Conditions of Employment 
and Miscellaneous Provisions) Act, 1984. 
BE it enacted by the Legislative Assembly of the State of  Tamil Nadu in the Seventy-third Year 
of the Republic of India as follows:-- 
1. Short title. —  This Act may be called the Tamil Nadu Building and Construction Workers 
(Conditions of Employment and Miscellaneous Provisions) Repeal Act, 2023. 
2. Repeal of Tamil Nadu Act 29 of 1986 .—  The Tamil Nadu Building and Construction 
Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984  [Tamil Nadu Act 
29 of 1986], is hereby repealed.     
 
 
 
 

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