Section 16(5) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(5)[ Where a member of the Fund dies, his nominee or legal heir, as the case maybe, shall be paid an amount of [five lakh and twenty-five thousand rupees] [Substituted by the Tamil Nadu Act 43 of 1995.] :Provided that if such member who, before his death, was in receipt of pension, gratuity or other terminal benefits from any State Government or Central Government or other authority or employer, his nominee or legal heir, as the case may be, shall not be entitled for the payment of the amount of [five lakh and twenty-five thousand rupees] [Substituted for 'two lakh rupees' by Act No. 2 of 2013, dt. 23.2.2013.] under this sub-section.]
