Section 4A in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
4A. [ Validation of enhancement of House Rent allowance to the Speaker. [Inserted with marginal heading by Act No.21 of 2007.]
- Notwithstanding anything contained in section 4, the enhancement of House Rent Allowance from rupees ten thousand to rupees fifteen thousand per month in respect of the building owned by the Speaker with effect from 1-6-2004 through executive orders issued in G.O. Rt. No.4750, General Administration (Accommodation) Department, dated 17-8- 2004 shall be deemed to have been validly made.]
