Section 4(4) in The Maharashtra Ministers' Salaries And Allowances Act, 1956
(4)Where a house allowance and other sum are payable under sub¬section (1) to the Minister or Minister of State, then, save as otherwise provided by or under this Act, the State Government shall not incur any expenditure, or the Minister or Minister of State shall not be entitled to any payment, for additions, alterations, maintenance, repairs or for doing anything whatsoever in respect of his place of residence.
