Section 11F in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
11F. [ [Inserted by Act No. 9 of 2012.]
Every member of the Andhra Pradesh Legislative Assembly or the Legislative Council including those holding any of the Offices referred to in sections 3,3-A,4,12-A and 12-B shall be entitled to receive a constituency allowance of [Rs.1,13,000/- (Rupees One lakh, thirteen thousand only)] [Inserted by Act No .28 of 1985 and came into force with effect from 24-6-1984.] per mensum.] [Inserted by Act No .28 of 1985 and came into force with effect from 24-6-1984.]
