Section 10 in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
10. [ Amenities. [Inserted by Act II of 1964.]
(1)A member shall be entitled to such facilities for housing as may be prescribed by rules by the [Governor] in this behalf.](2)[Omitted.] [Omitted vide Act VII of 1985.]
