Section 4(2) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
(2)Where a person who is entitled to pension under the provisions of section 3, dies as a result of terrorist act, the members of his family, shall be paid on ex-gratia grant of one lakh and fifty thousand rupees.Explanation. - For the purpose of section 4-A, the expression "terrorist act" shall have the meaning as assigned to it in the Terrorist and Disruptive Activities (Prevention) Act, 1987 (Central Act 28 of 1987)] [Substituted vide Act No. 5 of 1992.].
