Section 4A(2A) in Maharashtra Legislature Members' Pension Act, 1976
(2A)[ With effect from the [lst July 2009] [Sub-section (2A) was inserted by Maharashtra 19 of 1993, section 2(b).] there shall, subject to the provisions of sub-section (3), be paid to the [widow or widower] [These words were substituted for the word 'widow' by Maharashtra 15 of 2006, section 2(b)(ii) (w.e.f. 4.5.2006).] of a member who was drawing pension or was entitled to draw pension as such member under this Act and who died before the 1st day of June 1990, a 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 for the word 'rupees five Thousand' by Maharashtra 18 of 2009 section 8(b)(ii), (w.e.f. 1.7.2009).] whichever is more.]
