Section 3(3)(b) in The West Bengal Legislature (Members' Pension) Act, 1986
(b)where the amount of pension to which he is entitled under such law or otherwise, is less than that to which he is entitled under subsection (1) or sub-section (1A) such person shall be entitled to pension under that sub-section only of an amount which falls short of the amount of pension to which he is otherwise entitled under that subsection.'.]]