Section 4A(3) in Maharashtra Legislature Members' Pension Act, 1976
(3)[ When such widow or widower has re-married then she or he shall not be entitled to the pension under this section from the date of such re-marriage.] [Sub-section (3) was substituted by Maharashtra 15 of 2006, section 2(a), (w.e.f. 4-5-2006).]
