In the Legislative Assembly of Meghalaya (Members Salaries and Allowance) Act, 1972 (Act 8 of 1972) -
(a) in section 3, for the words "rupees two thousand", the words "rupees two thousand five hundred" shall be substituted;
(b) in section 4 -
(i) in clause (a), for the words "rupees six hundred", the words "rupees one thousand two hundred" shall be substituted;
(ii) in clause (e), for the words "rupees one hundred", the words "rupees three hundred" shall be substituted and the word "and" occurring at the end shall be omitted;
(iii) after clause (e) the following new clause shall be inserted, namely,
"(ee) a constituency allowance of rupees one thousand four hundred per mensem; and"
(iv) in clause (f), for the words "rupees seven hundred and fifty" the words "rupees one thousand five hundred" shall be substituted;
(c) in sub-section (2) of section 6A, for the words "three hundred rupees", the words "rupees five hundred" shall be substituted.
#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon