Section 9(4) in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978
(4)[ Where a Leader of the Opposition has a telephone installed at any place referred to in sub-section (1) at his own cost, then-(a)the rental charges in respect of such telephone shall be borne by the (State Government) and there shall be paid to him a sum of [Rs. 12,000] per month in respect to such telephone;(b)the charges in respect of official calls made from such telephone shall also be borne by the State Government if he resides at such place as a residence and a separate telephone is not provided to him by or under the provisions of this Act, by the State Government.]
