Section 5(1A) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(1A)[ Notwithstanding anything contained in sub-section (1), any member may undertake or perform journey by air from any airport to any cities or towns or from any cities or towns to any airport, within the State, total thirty-two single journeys; and journey from any airport within the State to any airport situated out of the State within the territory of India, total eight single journeys during the entire period of a year.] [Sub-section (1A) was substituted by Maharashtra 32 of 2010, section 18, (w.e.f, 1.4.2010).][Explanation I. - ] For the purposes of this sub-section, the term "any airport within the State" shall include such airport situated out of the State, which is nearest from his place of residence] [Explanation re-numbered as Explanation I and after so re-numbered Explanation II added by Maharashtra 11 of 2013, section 6, (w.e.f. 1.4,2013).].[Explanation II. - ]Where the member undertakes or performs journey by air, along with his spouse, every single journey so undertaken or performed shall, for the purposes of this sub-section, be counted as two single journeys] [Explanation re-numbered as Explanation I and after so re-numbered Explanation II added by Maharashtra 11 of 2013, section 6, (w.e.f. 1.4,2013).].
