Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Workmens Minimum House-Rent Allowance (Amendment) Act, 2010 14 of 2010 [30 April 2010] CONTENTS 1. Short Title 2. Amendment Of Section 4 Of Mah.Xxiii Of 1988 Maharashtra Workmens Minimum House-Rent Allowance (Amendment) Act, 2010 14 of 2010 [30 April 2010] In Pursuance ofclause (3) of article 348 of the Constitution of India, thefollowing translation in English of the Maharashtra Workmen sMinimum House-rent Allowance (Amendment) Act, 2010 (Mah. Act No.XIV of 2010), is hereby published under the authority of theGovernor. Byorder and in the name of the Governor of Maharashtra, H.B. Patel, Secretary to Government, Law and Judiciary Department (First published, after having received the asset ofthe Governor in the Maharashtra Government Gazette , on the 30thApril 2010) An Act to amend the Maharashtra Workmen s MinimumHouse-rent Allowance Act, 1983. Mah. XXIII of1988 Whereas it is expediant to amend theMaharashtra Workmen s Minimum House-rent Allowance Act, 1983, forthe purposes hereinafter appearing; it is hereby enacted in thesixty-first Year of the Republic of India as follows:- 1. Short Title :- This Act may becalled the MaharashtraWorkmen s Minimum House- rent Allowance (Amendment) Act,2010. 2. Amendment Of Section 4 Of Mah.Xxiii Of 1988 :- In section 4 of the Maharashtra Workmen sMinimum House-rent Allowance Act, 1983, in sub-section (2), for thewords in cash, alongwith his wages for the month the words,alongwith his wages for the month, either by an account payeecheque drawn in favour of the workmen or by crediting same in thebank account of the workman shall be substituted.