Section 1A in The Punjab Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937
1A. [ Definitions. [Section 1-A, added by Punjab Act No. 17 of 1952, Section 2, with effect from 17.4.1952.]
(a)'House' includes the staff quarters and other buildings appurtenant thereto and the gardens thereof.(b)'Maintenance' in relation to a house shall include the payment of local rates and taxes and charges for electricity and water.]
