Section 2 in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956
2. Definitions.
In this Act, unless there is anything repugnant in the subject or context,—(a)“Assembly” means the Maharashtra Legislative Assembly;(b)“Chairman” and “Deputy Chairman” means respectively the Chairman and Deputy Chairman of the Council;(c)“Council” means the Maharashtra Legislative Council;(d)“maintenance” in relation to a residence includes the payment of rates and taxes to the Government or any local authority and the provision of electricity, gas and water;(e)“residence” includes the staff quarters and other buildings appurtenant thereto and the garden thereof;(f)“rules or orders” means the rules or order respectively made under this Act;(g)“Speaker” and “Deputy Speaker” means respectively the Speaker and Deputy Speaker of the Assembly.
