Section 12(2) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)Any relinquishment made by any of the persons referred to in sub-section (1) in respect of any allowance may be cancelled by him if and only if the rules relating to that allowance are so revised as to alter the amount of the allowance to which he would have been entitled but for the relinquishment.
