Section 12(d) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(d)[ members entitled to travelling allowance under clause (a) may, during the days of halt in the City of Bangalore, other than during the period when their attendance is required in connection with the meetings, be provided with fully furnished accommodation on payment of [rent as specified by the Board from time to time] [Substituted by Act 27 of 1957 w.e.f. 1.6.1957]]
