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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2)(b) in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978

(b)Where a Leader of the Opposition, either singly or jointly with the members of his family [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(b)(ii), (w.e.f. 8.1.2001).] as aforesaid undertakes a journey by steamer or road transport, in any part of India outside the State, he shall be entitled, subject to the maximum limit of [fifty thousand kilometres] [These words were inserted by Maharashtra 8 of 2001, section 7(a), (w.e.f. 8.1.2001).] of travelling, to claim the fare for journey by steamer or road transport if it is less than the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 1913, section 7 (w.e.f. 1.4.2013).] for the same distance or, if the fare for journey by steamer or road transport is more than the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 1913, section 7 (w.e.f. 1.4.2013).] for the same distance, to claim the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 1913, section 7 (w.e.f. 1.4.2013).] for the distance, and he shall have to bear the difference between the two fares.