(4)[ The salary payable to the Lokayukta or Upa- Lokayukta in respect of time spent on actual service shall respectively be the same as that of the Chief Justice or a Judge of the [High Court of judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh] [Substituted by Act No.39 of 1987.].] [Substituted by Act No.1 of 2001]
