Section 11 in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978
11. Leaders of Opposition not to draw salary and allowances etc. 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 Leader of the Opposition shall not be entitled to receive any salary or allowances or other facilities under such law although he is member of the Assembly or the Council, as the case may be.
