Section 2(i) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(i)in the case of a session of a House of Parliament, a period of such residence, not exceeding three days immediately preceding the commencement of the session and a period of such residence, not exceeding three days,, immediately succeeding the [date on which the House of Parliament is adjourned sine die or for a period exceeding seven days] [Substituted by Act 26 of 1964-effective from 1.6.1964.], and
