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State of Telangana - Section

Section 11E in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

11E. [ Advance to Members of the Legislative Assembly [and the Legislative Council] for purchase of motor car. [Inserted by Act No.21 of 1990 and substituted with marginal heading by Act No.22 of 1998.]

- A Member of the Legislative Assembly [or the Legislative Council] may be paid by way of repayable advance a sum of money as may be prescribed for the purchase of a motorcar.]