Section 253CC(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Where a person is permitted to retire under sub-section (1), he shall be entitled to such terminal benefits as pension or gratuity, or the like, as applicable to him (but not compensation) which terminal benefits shall not be less favourable than the benefits he would have been entitled to, had his service ceased under the Maharashtra Jeevan Authority on the date specified in the order made under sub-section (1).
