Section 9 in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978
9. Notification respecting the date on which person become or ceased to be Leader of Opposition to be conclusive evidence thereof.
- The date on which any person became or ceased to be the Leader of the Opposition shall be published in the Official Gazette, and any such notification shall be conclusive evidence of the fact that he became, or ceased to be the Leader of the Opposition on that date for all the purposes of this Act.
