Section 4A(2D) in Maharashtra Legislature Members' Pension Act, 1976
(2D)[ Notwithstanding anything contained in sub-sections (1), (2), (2A), (2B) and (2C), but subject to the provisions of sub-section (3), there shall be paid a pension, to the widow or widower of the member of the State Legislature or where the widow or widower of such deceased member is survived by minor child or children, to such minor child or children, [with effect from the 1st August 2013, at the rate of rupees fourty thousand] [Sub-section (2D) was inserted by Maharashtra 23 of 2011, section 4, (w.e.f. 30.4.2011).] per month.]
