Section 5B in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
5B. [Daily allowance and travelling allowance to members on vacating seats. - Notwithstanding anything contained in this Act, a person on ceasing to be a member shall be entitled and be deemed always to have been entitled-
(a)for the day next succeeding the day on which he ceased to be a member to daily allowance at the rate provided for in section 4, and(b)for the return journey to travelling allowance at the rate provided for in section 5 for such journey]
