Section 11A(2) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)[ Subject to such conditions as may be determined by rules made by the Government every former member of the Legislative Assembly and Legislative Council and the members of their families shall be entitled to the medical facilities specified in clauses (b), (c) and (e) of subsection (1).] [Substituted by Act No.12 of 1999.]
