Section 4(2) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
(2)[ Nothing in sub-section (1) shall debar a member from claiming halting allowance under that sub-section for the day of the meeting merely on the ground that the meeting was adjourned for want of quorum or the meeting was cancelled for any reason whatsoever and the member came to know of such cancellation after the arrival at the place of meetings.] [Substituted vide Punjab Act 30 of 1976.]
