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[Cites 0, Cited by 0] [Section 11D(1)] [Section 11D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11D(1)(a) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(a)The period during which a person served as a member of the Legislative Assembly or Legislative Council or partly as a member of the Legislative Assembly and partly as a member of the Legislative Council, as it existed during the period commencing from the 15th August, 1947 and ending with the 1st November, 1956, of the Former Province or State of Madras or State of Hyderabad or State of Andhra shall be taken into account in computing the number of years. [In computing the first term or a part of it and the number of years in respect of subsequent term.] [Inserted by Act No. 3 of 2005.]