Section 4(4) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(4)The income tax payable by the Speaker or the Deputy Speaker [and the Chairman and the Deputy Chairman] [Inserted by Act No.20 of 2007.] in so far as it relates to the salary, allowances and perquisites mentioned in this section shall be borne by the State Government.]
