Section 11A(2) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)[ Subject to such conditions as may be determined by rules made by the Government every former members of the Legislative Assembly and Legislative Council and the member of their families shall be entitle to the medical facilities specified in clasuses (b), (c) and (e) of sub - section (1).] [Inserted by Act No. 12 of 1999.]
