Section 4(3) in Maharashtra Legislature Members' Pension Act, 1976
(3)[ Nothing in this Act shall affect the right of any member of the State Legislature to receive any pension from the Central Government or any State Government or any Corporation owned or controlled by the Central Government or the State Government or any laws local authority, under any or otherwise, or any pension from the Central Government or any State Government as freedom-fighter.] [Sub-section (3) was substituted by Maharashtra 34 of 1989, section 3(b).]
