Section 12 in The Maharashtra Ministers' Salaries And Allowances Act, 1956
12. Ministers, Ministers of State and Deputy Minister not entitled to salaries and allowances as members of State Legislature.
Notwithstanding anything contained in any law for the time being in force, determining the salaries and allowances of the members of the State Legislature, a Minister or a Minister of State or a Deputy Minister shall not be entitled to receive any salary or allowances under such law, although he is a member of the Maharashtra Legislative Assembly or the Maharashtra Legislative Council.
