Section 4A(2) in Maharashtra Legislature Members' Pension Act, 1976
(2)With effect from the [1st July 2009] [These figures, letters and words were substituted for the figures, letters and words '1st day of May 2008' by Maharashtra 18 of 2009, section 8(a).] where a member who is drawing pension or is entitled to draw any pension as such member under this Act dies, then the [widow or widower] [These words were substituted for the word 'widow' by Maharashtra 15 of 2006 section 2(a)(ii) (w.e.f. 4.5.2006).] if any of such member shall, subject to the provisions of sub-section (3), be paid pension per month at the rate of fifty per cent. of the amount of pension payable to such member on the date of his death [rupees seven thousand five hundred] [These words were substituted of the words 'rupees five thousand' by Maharashtra 18 of 2009, section 8(a)(ii) (w.e.f. 1.7.2009).] is more.]
