Section 5(2) in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978
(2)The Leader of the Opposition shall be entitled to the same facilities, subject to the same conditions and limitations, for the grant of loan for building or purchasing a house or for the purchase of [motor-vehicle or its conversion from petrol-driven vehicle to a diesel-driven vehicle] [Substitued by Punjab Act 18 of 1986.] as are admissible to a Minister under the East Punjab Ministers, Salaries Act, 1947, and the rules framed thereunder. [for travelling concession and constituency, secretarial and postal facilities allowance.] [Substitued by Punjab Act 5 of 1982.]
