Section 9A(5)(b) in Tamil Nadu Legislator's Pension Rules, 1977

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State of Tamilnadu - Subsection

Section 9A(5)(b) in Tamil Nadu Legislator's Pension Rules, 1977

(b)Where the deceased member/pensioner is survived by a widow but has left behind the eligible child or children from another wife, who is not alive, the eligible child or children shall be entitled to the share of family pension which the mother would have received if she had been alive at the time of death of the pensioner:

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State of Tamilnadu - Subsection

Section 9A(5)(b) in Tamil Nadu Legislator's Pension Rules, 1977