Section 4(2)(a) in The Salaries And Allowances Of Officers Of Parliament Act, 1953

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in The Salaries And Allowances Of Officers Of Parliament Act, 1953

(a)for a period of one month immediately after his death,without payment of rent and no charge shall fall on the family of the officer of Parliament in respect of the maintenance of such residence, and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(2)(a) in The Salaries And Allowances Of Officers Of Parliament Act, 1953