Section 11D(4) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(4)[ The widow of a deceased Member, who is not re-married shall be entitled to receive half the pension which the deceased member would have been entitle to receive under this section, had he been alive.] [Inserted by Act No. 21 of 1990 and published in A.P. Gazette Part IV-B Extraordinary No.35, dated 19.11.1990.]
