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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(b) in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987

(b)All claims for payment of transit by railway allowance preferred by a Member 4or, in the event of the death of a member his legal heir, after the expiry of one year from the date of its becoming due shall be regarded as time-barred and all such claims shall be rejected summarily.