Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 11 in The Maharashtra Ministers' Salaries And Allowances Act, 1956 11. Sumptuary allowance to Chief Minister. There shall be placed at the disposal of the Chief Minister a sum of ten lakh rupees per year as sumptuary allowance.
