Section 12(dd) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(dd)[ members may during the days of halt in New Delhi be provided with accommodation in the [Karnataka Bhavan] [Inserted by Act 18 of 1968 w.e.f. 24.10.1968] on payment of such rates of rent as the State Government may, from time to time, by order, specify;]
