Section 6(2) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(2)Subject to rules or orders made under section 8 a member shall be entitled for himself and for members of his family who are residing with, and dependent on him, free of charge, to accommodation in hospitals maintained by the State Government and to medical attendance and treatment.Explanation.- For the purpose of this sub-section, the expression "a member of his family" means the husband, wife, son, daughter, father, mother, brother or sister.]
