Section 11D(4) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(4)[ The [spouse] [Added by Act No.21 of 1990.] of a deceased Member, who is not re-married, shall be entitled to receive [xxx] [The word 'half' omitted by Act No.6 of 2016.] the pension, which the deceased member would have been entitled to receive under this section, had he been alive.] ]
