Section 5C(3) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(3)There shall be paid to every Member [a sum of [Rs. 8000] [ Section 5C was substituted for the original by Maharashtra 40 of 1975, section 2.] per month irrespective of the fact whether or not telephone facility has been provided under this section or whether the member has a telephone installed at his own cost.] [Section 5B was inserted by Bombay 66 of 1959, section 2.]]
