Section 8(4) in Maharashtra Housing and Area Development Act, 1976
(4)Notwithstanding anything contained in this Act, if a member of the State Legislature is appointed as a member of the Authority (including the President or the Vice-President thereof), he shall not be entitled to receive any remuneration other than travelling allowance, daily allowance or such other allowance which is paid to a member of the Authority for the purpose of meeting the personal expenditure incurred in attending the meeting of the Authority or in performing any other functions as such member.
