Section 4(4) in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978
(4)[ Where a house allowance and other sum are payable under sub-section (1) to a Leader of the Opposition, then save as otherwise provided by or under this Act, the State Government shall not incur any expenditures, or the Leader of the Opposition shall not be entitled to any payment for, additions, alterations, maintenance, repairs or for doing anything whatsoever in respect of his place of residence.] [Sub-section (4) was added by Maharashtra 4 of 1989, Section 4(b).]
