Section 5(2) in The Salary and Allowances Of Leaders of Opposition in Parliament Act, 1977
(2)[ A Leader of the Opposition and any One member of his family accompanying him shall be entitled to travelling allowances in respect of not more than six return journeys performed, during each year, within India at the same rates at which travelling allowances are payable to such Leader under clause (b) of sub-section (1) in respect of tours referred to in that clause.Explanation.--For the purposes of this sub-section, "return journey" means a journey from one place to another place and the return journey from such other place to the first mentioned place.] [ Inserted by Act 78 of 1985, Section 3 (w.e.f. 26-12-1985) ]
