Section 11(4) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(4)Notwithstanding anything contained in this Act, if a member of Parliament or State Legislature is appointed as a member of the Authority, the remuneration and allowances payable to him,-(a)if he is member of the Parliament, shall not exceed the compensatory allowances as defied in the Parliament (Prevention of Disqualification) Act, 1959;(b)if is he is a member of the State Legislature, shall not exceed the compensatory allowances permissible to him under entry 11 of the Maharashtra Legislature Members (Removal of Disqualifications) Act.
