Section 3(7) in The West Bengal Legislature (Members' Pension) Act, 1986
(7)[ Where any person entitled to or drawing pension under this Act dies, the spouse of such person shall] [Sub-Section (7) inserted by West Bengal Act 9 of 1997, w.e.f. 1.4.1997.] [, whether or not such spouse draws any pension from any other source,] [Words inserted by West Bengal Act 11 of 1998, w.e.f. 1.12.1998.] be entitled to draw pension at the rate of fifty per cent of the pension admissible to such person on the date of his death [or five hundred rupees per mensem, whichever is higher] [Words inserted by West Bengal Act 27 of 2000, w.e.f. 1.4.2000.].
