Section 3(4) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(4)The income-tax payable by the Chief Minister, the Deputy Chief Minister, if any, or any other Minister, in so far as it relates to the salary, allowances and perquisites mentioned in this section shall be borne by the State Government.Explanation. - For the purposes of [this section and sections 3-A and 4] [Substituted by Act No.10 of 1979.],-(a)"residence" includes the staff quarters and other buildings appurtenant thereto, and the garden thereof; and(b)"maintenance" in relation to a residence includes the payment of such local rates and taxes as are normally to be borne by the tenant and the provision of electricity and water.]
